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All. HC: Filing Amendment Application in Pending Application Can’t be Considered Second Application - (04 Apr 2024)

CIVIL

Allahabad High Court has held that for release of property from tenant under Section 21 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 an amendment or substitution application filed in a pending application cannot be considered as second application.

Tags : ALLAHABAD HIGH COURT   AMENDMENT APPLICATION   SECOND APPLICATION  

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