Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (3)No order shall be made under sub-section (1), or subsection (2) except after giving to the parties concerned a reasonable opportunity of being heard.
