Section 43(2)(h) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 2] [Section 43(2)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(2)(h) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(h)any court or authority before whiCh any suit or other proceeding relating to the recovery or determination or fixation of rent of, or eviction from, any building is pending immediately before the commencement of this Act may, on an application being made to it within sixty days from such commencement, grant leave to any party to amend its pleading in consequence of the provisions of this Act ;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 43(2)(h) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972