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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(f)"assessment", in relation to a building, means the, assessment or proportionate assessment, as the case may be, of the letting value thereof by the local authority having jurisdiction, and "assessed" shall be construed accordingly ;