Section 3(1) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
(1)Every person desirous of instituting any suit or proceeding for obtaining any decree of order for eviction of a tenant from any building or land in the area comprised in a Malin Basti Sudhar Aur Nipatan Yojana or of executing any decree or order for eviction of a tenant from any building or land in such area, shall submit an application for the previous permission in writing" to the Prescribed Authority in terms of sub-section (1) of Section 37 of the Act.
