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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

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

(k)"standard rent", subject to the provisions of sections 6, 8 and 10, means-
(i)in the case of a building governed by the old Act and let out at the time of the commencement of this Act-