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[Cites 0, Cited by 11] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

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

(j)"landlord", in relation to a building, means a person to whom its rent is or if the building, were let would be, payable, and includes, except in clause (g), the agent or attorney, of such person ;