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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under any repealed enactment merely on the ground that the said repealed enactment has been declared to be unconstitutional and void;