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[Cites 0, Cited by 5] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(e) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(e)that the tenant has sub-let, in contravention of the provisions of section 25, or as the case may be, of the old Act, the whole or any part of the building;