Section 12 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
12. Deemed vacancy of building in Certain cases.
(1)A, landlord or tenant of a building shall be deemed to have ceased to occupy the building or part thereof if-(a)he has substantially removed his effects therefrom, or(b)he has allowed it to be occupied by any person who is not a member of his family, or(c)in the case of a residential building, he as well as members of his family have taken up residence, not being temporary residence, elsewhere.(2)In the case of a non-residential building, where a tenant carrying on business in the building admits a person who is not a member of his family as a partner or a new partner, as the case may be, the tenant shall be deemed to have ceased to occupy the building.(3)In the case of a residential building, if the tenant or any member of his family builds or otherwise acquires in a vacant state or gets vacated a residential building in the same city, municipality, notified area or town area in which the building under tenancy is situate, he shall be deemed to have ceased to occupy the building under his tenancy :Provided that if the tenant or any member of his family had built any such residential building before the date of commencement of this Act, then such tenant shall be deemed to have ceased to occupy the building under his tenancy upon the expiration of a period of one year from the said date.(4)Any building or part which a landlord or tenant has ceased to occupy within the meaning of sub-section (1), or sub-section (2) , or sub-section (3), shall, for the purposes of this Chapter, be deemed to be vacant.
