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

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State of Uttar Pradesh - Subsection

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

(a)the construction of a building shall- be deemed to have been completed on the date on which-the completion thereof is reported to or otherwise recorded by the local authority having jurisdiction, and in the case of a building subject to assessment, the date on which the first assessment thereof comes into effect, and where the said dates are different, the earliest of the said dates, and in the absence of any such report, record or assessment, the date on which it is actually occupied (not including occupation merely for the purposes of supervising the construction or guarding the building under construction) for the first time :

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State of Uttar Pradesh - Subsection

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