Section 3(g) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(g)"family", in relation to a landlord or tenant of a building, means his or her-(i)spouse,(ii)male lineal descendants,(iii)such parents, grand parents and any unmarried or widowed or divorced or judicially separated daughter or daughter of a it ale lineal descendant, as may have been normally residing with him or her, and includes, in relation to a landlord, any female having a legal right of residence in that building ;
