Section 37(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(b)where any decree or order is obtained in any suit or proceeding instituted before the commencement of the scheme for the eviction of a tenant from any building or land in such area, execute such decree or order:

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State of Uttar Pradesh - Subsection

Section 37(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965