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 0] [Section 2(2)] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(2)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (b)"construction" includes any new construction in place of an existing building which has been wholly or substantially demolished ;