Section 20(2)(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(b)any objection referred to the District Judge under Section 10 of the Uttar Pradesh Government Premises (Rent, Recovery and Eviction) Act, 1952 or before the Civil Judge under Section 7 of the Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959, before those sections were repealed by the 1970 Act shall be decided by the Prescribed Authority itself and any reference, suit or appeal under the said sections shall abate :

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State of Uttar Pradesh - Subsection

Section 20(2)(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972