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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Industrial Housing Rules, 1959

(2)If the appeal is preferred against the order of the Housing Commissioner under Section 21, Government may, before admitting the appeal, require the appellant to deposit the arrears of rent or the damages assessed by the Housing Commissioner in such case.