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State of Uttar Pradesh - Section

Section 15C in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

15C. [ [Rule 15-C inserted, vide notification no. 6791/1C-210-C-54, dated December, 29, 1954.]

Where the decree holder or the judgment debtor makes an application under section 4 of the U.P Zamindars Debt Reduction Act, 1952 (U.P. Act XV of 1953) the Special Judge shall immediately issue an order for stay of the execution proceedings and send for the record of the case for reducing the amount of debt in accordance with the provisions of the said Act.]