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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(b)the tenant shall not be entitled, whether during the tenancy or after its determination, to demolish the property or parts so erected or repaired or to remove any material used therein other than any fixtures of a movable nature ;