Section 20(2)(g) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(g)that the tenant was allowed to occupy the building as part of his contract of employment under the landlord, and his employment, has ceased.

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