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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(2)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(a)any application or proceeding pending immediately before the commencement of this Act before the District Magistrate under section 3 of the old Act shall stand transferred to the prescribed authority having jurisdiction and shall be deemed to be an application or proceeding under section 21 of this Act and shall be disposed of in accordance with the provisions of this Act ;