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 2] [Section 20(2)] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(2)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (b)that the tenant has wilfully caused or permitted to be caused substantial damage to the building;