- [* * * * *] [[Repealed by U. P. Act No. 22 oi 1972, Section 19 (c) (w.e.f. 28-4-1972). Before repeal Section 19 was stood as under :'19. Recovery of arrears of rent, etc.-if arrears of rent or other charges for which notice oi demand has been served are not paid to the Labour Commissioner, or to such other officer authorised by him, within 30 days from the date of service or such extended period as he may allow, such arrears with all costs of recovery shall be recoverable as arrears of land revenue, and the person liable to pay the same shall be deemed to be in unauthorised occupation of the house concerned.']]
