Section 12(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(1)A, landlord or tenant of a building shall be deemed to have ceased to occupy the building or part thereof if-(a)he has substantially removed his effects therefrom, or(b)he has allowed it to be occupied by any person who is not a member of his family, or(c)in the case of a residential building, he as well as members of his family have taken up residence, not being temporary residence, elsewhere.
