Section 29(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(c)in respect of any re-erection or repair made after the expiration of a period of six months from such injury or, if the landlord has made any application as aforesaid, from the disposal thereof.

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State of Uttar Pradesh - Subsection

Section 29(2)(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972