Section 21(1)(iv) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

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State of Uttar Pradesh - Subsection

Section 21(1)(iv) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(iv)the fact that the building under tenancy is a part of a building the remaining part whereof is in the occupation of the landlord for residential purposes, shall be conclusive to prove that the building is bona fide required by the landlord.

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State of Uttar Pradesh - Subsection

Section 21(1)(iv) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972