Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20A] [Entire Act] State of Uttar Pradesh - Subsection Section 20A(b) in The Subsidiary Rules (b)For special maintenance and repairs the monthly rent shall be determined on an estimate of the life of each class of work in the building.
