Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(d) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (d)"Prescribed Authority" means an officer appointed as Prescribed Authority by the State Government under Section
