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State of Uttar Pradesh - Section

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

5. Manner of communication.

- The rent provisionally determined under sub- section (5) of section 37 shall be communicated to the tenant and the owner in the following manner. The other orders mentioned in the foregoing rules shall also be communicated in the same manner:
(1)If the tenant or the owner is present at the time of the making the order, either personally or through any duly authorised agent, the order shall be read out to him then and there and his signatures obtained. It shall thereafter be sent to the parties concerned by ordinary post.
(2)If the above is not possible, the order shall be sent to him by Registered Acknowledgment Due post at the last known address.
(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)