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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(v) in The U.P. Industrial Housing Rules, 1959 (v)That if any damage is caused to the house or any part thereof or to any fixture, he shall be liable to pay such compensation as may be determined by the Housing Commissioner.
