Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (3)No further appeal or revision shall lie against any order passed by the appellate authority under this section, and its order shall be final.,
