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

[Cites 0, Cited by 1] [Section 43(2)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

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

(b)any application or proceeding pending immediately before the commencement of this Act before the District Magistrate under section 7 of the old Act or under rule 6 of the Control of Rent and Eviction Rules, 1949, made under section 17 of the old Act shall be disposed of by him in accordance with the provisions of sections 16 and 17 of this Act ;

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State of Uttar Pradesh - Subsection

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