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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(2)Except as provided in sections 5, 6, 7, 8 and 10, the rent payable for any building shall be such as may be agreed upon between the landlord and the tenant, and in the absence of any agreement, the standard rent.