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THE UTTAR PRADESH URBAN BUILDINGS (REGULATION OF LETTING, RENT AND EVICITON) (AMENDMENT) ACT, 1988
THE UTTAR PRADESH URBAN BUILDINGS (REGULATION OF LETTING, RENT AND EVICITON) (AMENDMENT) ACT, 1988
(U.P ACT NO. 11 OF 1988)
(As passed by the Uttar Pradesh Legislature)
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English transalation of the Uttar Pradesh Shahari Bhavan (Kiraya per Dene, Kiraya Tatha Bedakhali Ka viniyaman (Sanshodhan) Adhiniyam, 1988 (Uttar Pradesh Adhiniyam Sankhya 11 of 1988), as passed by the Uttar Pradesh Legislature and assented to by the Governor on May 13, 1988).
An Act further to amend the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.
It is hereby enacted in the Thirty-ninth Year of the Republic of India as follows:-
Short title
1. (1) This Act may be called the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) (Amendment) Act, 1988.
Amendment of section 2 of U.P Act No. 13 of 1972
2. In section 2 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, in sub-section (2), in the second Provisions, for the words “twenty years” the words “forty years” shall be substituted.
