Section 16(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 1] [Section 16(5)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(b)Where the District Magistrate on review under this sub-section sets aside or modifies his order of allotment or release, he shall put or cause to be put the applicant, if already evicted, back into possession of the building, and may for that purpose use or cause to be used such force as may be necessary.

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State of Uttar Pradesh - Subsection

Section 16(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972