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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(a) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(a)the Prescribed Authority may proceed further from the stage from which the suit or proceeding is transferred, and may for that purpose treat any summons or notice issued, written statement or reply filed or evidence adduced in such suit or proceeding before the transfer, as notice issued by itself, or, as the case be, cause shown or evidence adduced before itself, under the relevant provision of this Act;