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State of Uttar Pradesh - Section

Section 068 in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968

068.

In exercise of the powers under clauses (k) and (o) of sub-section (2) of section 94, read with sub-sections (2), (4), (5), (6) and (7) of section 37 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act No. I of 1966), the Governor is pleased to make the following rules regarding Tenants in Area Comprised in Matin Basti Sudhar Aur Nipatan Yojana.