Section 43(2)(i) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(2)(i) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(i)any order passed by the District Magistrate before the commencement of this Act, granting or refusing to grant permission under section 3 of the old Act, against which no revision has been filed, shall-

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State of Uttar Pradesh - Subsection

Section 43(2)(i) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972