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State of Uttar Pradesh - Section

Section 28 in The U.P. Industrial Housing Rules, 1959

28. I shall abide by ail the above conditions and any charges in or addition to them of which due notice is given to me.

Witness............................................Address......................Tenant's full signatureForm D[* * *] [Form D, Form E and Form F omitted by Notification No. 3533/36/4-600-72, dated 6th August, 1972.]Form E[* * *] [Form D, Form E and Form F omitted by Notification No. 3533/36/4-600-72, dated 6th August, 1972.]Form 'F'[* * *] [Form D, Form E and Form F omitted by Notification No. 3533/36/4-600-72, dated 6th August, 1972.]