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State of Uttar Pradesh - Section
Section 27 in U.P. Industrial Housing Act, 1955
27. Punishment.
- [* * * * *]| "27. Punishment.-(1) If any person who has been evicted from any house under this Act again occupies the same without authority for such occupation, he shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees, or with both.(1-A) Any Court convicting a person under sub-section (1) may make an order for evicting that person summarily from the house in respect of which the offence has been committed, and thereupon he shall be liable to such eviction without prejudice to any action that may be taken against him under this Act.(1-B) Any Court of appeal or revision may direct any order under sub-section (1) passed by a Court subordinate thereto be stayed on such terms, if any, as it thinks fit and may modify, alter or annul such order.(2) Any person who obstructs the lawful exercise of any power conferred by or under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.(3) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in its one session or in two or more successive sessions and shall, unless some later date is appointed take effect from the date of their publication in the Gazette, subject to such modifications or amendments as the two Houses of Legislature may during the said period agree to make, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done thereunder." |