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

State of Uttar Pradesh - Subsection

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

(c)any proceedings under section 3-A or section 5-A of the old Act pending immediately before the commencement of this Act before the District Magistrate shall be disposed of by the District Magistrate, and any prOceeding under section 7-D thereof so pending shall stand transfer-red for disposal to the prescribed authority, and the decision of the District Magistrate or the prescribed authority shall be deemed to be a decision under section 8, section 9 or section 27, as the case may be, and in the first and second mentioned CAWS, be subject to appeal accordingly ;