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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2)(i) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(i)where the tenant ceases, within the meaning of clause (b) of sub-section (1) or sub-section (2) of section 12, to occupy the building or any part thereof he shall be deemed to have sub-let that building or part ;