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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(2)Notwithstanding such appeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act has come into force on March 2, 1972.