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State of Uttar Pradesh - Section
Section 4 in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
4. Period for filing declaration, plans and estimates, etc.
- The following period is prescribed for filing declaration, plans and estimates, etc. under sub-sections (4), (5) and (7) of Section 37 of the Act:| (a) | Period for filling, declaration by a tenant desirous of beingbuilding after the completion the work of improvement orre-erection of the building, as the case may be. [Section 37(4)]. | Fifteen days from the date of vacation or from the date ofreplaced in occupation of a, service of notice of eviction fromof the building . |
| (b) | Period for furnishing the plans, estimates and otherparticulars regarding the work of improvement or re-erection ofthe building [Section 37 (5)]. | Thirty days from the date of communication of this order. |
| (c) | Period within which the tenant shall intimate his consent topay the provisional rent fixed by the Prescribe Authority.[Section 37 (7)]. | Fifteen days from the date of communication of the order. |