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

State of Uttar Pradesh - Subsection

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

(g), any suit, for, fixation of rent pending immediately before the commencement of this Act in the court of Munsif or CiVil Judge under sub-section (4)' of, section 5 of the old Act shall be decided by that court, and the rate of rent in, respect of the period prior to the commencement of this Act Shall he fixed in aCcordance with the old Act and in respect of any subsequent period, be fixed in accordance with this Act ;