Section 21(1)(iii) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

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State of Uttar Pradesh - Subsection

Section 21(1)(iii) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(iii)in the case of any residential building, against any tenant who is a member of the armed forces of the Union and in whose favour the prescribed authority under the Indian Soldiers (Litigation) Act, '1925 has Issued a certificate that he is serving under special conditions within the meaning of section 3 of that Act, or where he has died by enemy action while so serving then against his heirs.

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State of Uttar Pradesh - Subsection

Section 21(1)(iii) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972