Section 16(1)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 30] [Section 16(1)] [Section 16] [Entire Act]

(b)release the whole or any part of such building, or any land appurtenant therein, in favour of the landlord (to be called a release order).

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