Section 16(5)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 5] [Section 16(5)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(5)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(a)Where the landlord or any other person claiming to be a lawful occupant of the building or any part thereof comprised in the allotment or release order satisfies the District Magistrate that such order was not made- in accordance with clause (a) or clause (b) , as the case may be, of sub-section (1), the District Magistrate may review the order :

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State of Uttar Pradesh - Subsection

Section 16(5)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972