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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(7) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (7)No appeal or revision shall lie from any order of the prescribed authority under sub-section (5) or sub-section (6) which shall be final.
