Section 20(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 12] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(c)that the tenant has without the permission in writing of the landlord made or permitted to be made any such construction or structural alteration in the building as is likely to diminish its value or utility or to disfigure it ;

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State of Uttar Pradesh - Subsection

Section 20(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972