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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Uttar Pradesh - Subsection

Section 182(2) in The United Provinces Tenancy Act, 1939

(2)Nothing in this section shall apply to an order of delivery of possession passed after the first day of June in respect of an application for execution made,before the preceding first day of April or to an order of ejectment passed under the provisions of Section 165 or Section 170 or Section 180.Remedies for Wrongful Ejectment