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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(4) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(4)An award or order referred to in sub-section (2) shall be executable by such Court as may be prescribed.[Chapter VII]Eviction from and Recovery of rent and Damages relating to Board Premises