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 23] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (a)"tenant", in relation to a building, means a person by whom its rent is payable, and on the tenant's death, his heirs ;
