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[Cites 0, Cited by 9] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(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.