Section 28(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

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State of Uttar Pradesh - Subsection

Section 28(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(b)require the landlord to carry out the requisite major repairs within such period as may be specified in the order, and on his failure to do so. permit the tenant to carry out those repairs at a cost not exceeding such amount (which shall not be more than the amount of two years rent) and within such period as may be specified in the order

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State of Uttar Pradesh - Subsection

Section 28(5)(b) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972