Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18D] [Entire Act] State of Uttar Pradesh - Subsection Section 18D(c) in The Subsidiary Rules (c)the lessor shall remain personally responsible for the rent and any damage caused to the residence beyond fair wear and tear;
