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

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

State of Uttar Pradesh - Subsection

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

(f)any proceeding pending immediately before the commencement of-this-Act in the court of Munsif under section 7-E of the old Act shall be deemed Ito be a proCeeding under section 28 of this Act and shall stand transferred for disposal to the prescribed authority ;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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