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

State of Uttar Pradesh - Subsection

Section 3(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(b)defined the local 1imits which, or the categories of public premises in respect of which, the Prescribed Authorities shall exercise the powers conferred and perform the duties imposed, on Prescribed Al1thorities by or under this Act.