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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(2)Where an order purports to have been made and signed by any authority in exercise of any power shall, unless the contrary is proved, presume that such order was so made by that authority.