Section 20(2)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 20] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(a)that the tenant is in arrears of rent for not less than four months. and has failed to pay the same to the landlord within one month from the date of service upon him of a notice of demand:

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State of Uttar Pradesh - Subsection

Section 20(2)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972