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 16(3)] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(3)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (a)whether the building shall be used by the tenant for residential or non-residential purposes ;