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

State of Uttar Pradesh - Subsection

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

(b)that the building is in a dilapidated condition and is required for purposes of demolition and new construction :