(7)[ The record of cases instituted under Section 472 of the Uttar Pradesh Nagar Nigam Adhiniyam, 1959 (U.P. Act No. 2 of 1959), shall be weeded out after six years from the date of final order.] [Substituted by Notification No. 444/VIII-b-65, dated 31-8-1982, w.e.f. 15-1-1983.]
