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

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State of Uttar Pradesh - Subsection

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

(c)where such substantial addition is made to an existing building that the existing building becomes only a minor part thereof the whole of the building including the existing building shall be deemed to be constructed on the date of completion of the said addition.

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State of Uttar Pradesh - Subsection

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