Section 17 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
17. Government or Corporate Authority to be party.
(1)The State Government or the Corporate Authority as the case may be Shall be a party to every proceeding under the provisions of this Act.(2)In particular .and without prejudice to the generality of the provisions of Sub-section (l), the State Government or the Corporate Authority, as the case may be, shall have a right to produce evidence and cross-examine witnesses and to prefer an appeal under Section 9 against an order of the Prescribed Authority refusing to make an order of eviction under Section 5 or to make an order under Section 7 requiring a person to pay rent or damages.
