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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(4)The District Magistrate, on being satisfied on an application made to him in that behalf that there was sufficient cause for the landlord of the tenant not to give notice under sub-section (1) or sub-section (2) within time, may condone such delay.