Section 5(3) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968

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State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968

(3)If the registered cover is receive back undelivered, a copy of the order may be affixed at the outer door of his last known residence in the presence of two local witnesses and it would be deemed to have been communicated to him on the date it is affixed .FORM 'A'To,The Prescribed Authority,...Dear Sir,I/We hereby apply for permission to institute a suit/proceeding for obtaining a decree/order for eviction of the following tenant/tenants from the building/land mentioned below:

Name of the tenant	Rent	House No.	Plot No.
(1)
(2)

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State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968