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

State of Uttar Pradesh - Subsection

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

(a)appoint such persons, being Gazetted Officers of the State Government or officers of equivalent rank or the corporate authority as it thinks fit to be Prescribed Authorities for the purposes of this Act, and