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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(g) in U.P. Industrial Housing Act, 1955

(g)[ "rent" in relation to any house, means the consideration payable periodically for the authorised occupation of the house and includes- [Substituted by U. P. Act No. 30 of 1970, Section 22.]
(i)any charge for electricity, waiter or any other services in connection with the occupation of the house;
(ii)any tax, by whatever name called, payable in respect of the house,