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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(b) in Uttar Pradesh Accommodation Requisition Act, 1947

(b)may, by order direct that neither the owner of the accommodation nor any other person shall, without permission of the District Magistrate, dispose of or structurally alter, the accommodation or let it out to a tenant until the expiry of such period not exceeding two months, as may be specified in the order.