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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(f) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (f)"rent" in relation to any public premises, means the consideration payable periodically for the authorised occupation of the premises. And includes, -
