Section 16(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

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State of Uttar Pradesh - Subsection

Section 16(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(a)require the landlord o let any building which is or has, fallen vacant or is about to fall vacant, or a part of such building but not appurtenant land alone, to any person specified in the order (to be called an allotment order) ; or

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State of Uttar Pradesh - Subsection

Section 16(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972