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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (1)No landlord shall without lawful authority or excuse cut off withhold or reduce any of the amenities enjoyed by the tenant.
