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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(2)Every tenant so vacating a building shall give notice thereof in writing to the District Magistrate and also ,to the land lord not less than fifteen days before the vacancy.