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[Cites 0, Cited by 1] [Section 179(2)] [Section 179] [Entire Act]

State of Uttar Pradesh - Subsection

Section 179(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)[ if the property is let in pursuance of an order under the Uttar Pradesh Urban Buildings (Regulations of Letting, Rent and 'Eviction) Act, 1972, from the tenant.] [Inserted by U.P. Act 17 of 1999, S. 5.]