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State of Uttar Pradesh - Section

Section 36 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

36. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or purported or intended to be, done in pursuance of the provisions of this Act or any rule or order made thereunder.