150. Provision of U.P. Act No. 22 of 1972 to apply.
- The provisions of the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupations), Act, 1972 shall, mutatis mutandis, apply to the eviction of Government lessee as apply to the unauthorised occupants within the meaning of that Act, and the Sub-Division Officer shall be deemed to be the prescribed authority for the purposes of that Act.
