Section 2(1)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

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State of Uttar Pradesh - Subsection

Section 2(1)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(f)any building built and held by a University or any other statutory corporation or' by a society registered under the Societies Registration Act, 1860, or by a co-operative society, company or firm, and intended solely for its own occupation or for the occupation of any of its officers or servants, whether on rent or free of rent, or as a guest house, by whatever name called, for the occupation of persons having dealing with it in the ordinary course of business.

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State of Uttar Pradesh - Subsection

Section 2(1)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972