Section 3(2) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
(2)Every application for permission under clause (a) of sub-section (1) of Section 37 shall be in Form 'A' appended to these rules, and shall be accompanied by certified copies of the decree/order. Every application for permission under clause (b) of sub-section (1) of Section 37 shall be in Form 'B' appended to these rules and shall be accompanied by certified copies of such documents as the applicant may like to submit in support of his application.
