Section 9(7)(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

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State of Uttar Pradesh - Subsection

Section 9(7)(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(b)where an appeal has been preferred under sub-section (4), within sixty days from tire date on which the appeal is finally disposed of by the District Court or, where any further appeal is preferred to a higher court, by such higher Court, to exercise the right of re-entry in respect of the undivided interest of the lessee in the land appurtenant to the apartment owned by the defaulting apartment owner, and where such right of re-entry cannot be exercised except by the ejectment of the defaulting apartment owner from his apartment, such right of re-entry shall include a right to eject the defaulting apartment owner from the concerned apartment:

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State of Uttar Pradesh - Subsection

Section 9(7)(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010