Section 19(3) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(3)In the Uttar Pradesh Avas Evam Vika & Parishad Adhiniyam, 1965,-(a)in Section 64 in Sub-section (1), in Clause (d), the words and figure 'and Chapter VII' shall be omitted;(b)in Section 68, the proviso thereto shall be omitted;(c)in Section 96, Sub-section (4) shall be omitted;
