Section 2(1)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(b)any tenancy created by grant from the State Government or the Government of India in respect of a building taken on lease or requisi-tioned by such Government ;, or

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972