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

State of Uttar Pradesh - Subsection

Section 4(9) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(9)The promoter shall pay all local taxes including house tax, water tax, sewer tax, until and unless subleases have been executed in favour of the apartment owners.