Section 21(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 276] [Section 21(1)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(a)that the building is bona fide required either in its existing form or after demolition and new construction by the landlord for occupation by himself or any member of his family, or any person for whose benefit it is held by him, either for residential purposes or for purposes of any profession, trade or calling, or where the landlord is the trustee of a public charitable trust, for the objects of the trust :

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State of Uttar Pradesh - Subsection

Section 21(1)(a) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972