Section 19(2) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)In the Uttar Pradesh Industrial Housing Act, 1955, -(a)in Section 7 for the word 'eviction', the words 'securing the eviction' shall be substituted:(b)in Section 22, in Sub-section (1) the words and figures 'or sub-section (2) of Section 21' shall be omitted:(c)in Section 28, in Sub-section (2), the words and figures or Sub-section (2) of Section 21' in Clause (vii) and Clause (ix) shall be omitted.
