Section 8 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
8. Disputes regarding amount of standard rent, etc.
(1)Where a dispute arises with regard to the amount of the standard rent or to the amount of enhancement in rent permissible under section 5 or section 6 or to the date with effect from which such enhancement shall take effect, or to the amount of taxes payable by the tenant under section 7, or to the amount of proportionate rent payable by the tenant after a part of the building or any land appurtenant thereto is released under section 16 or section 21, or to the amount at rent payable by the original tenant for the new building allotted to him under sub-section (2) of section 24, the District Magistrate shall, on an application being made in that behalf, by order determine such 'amount.(2)Where the assessment of a building occupied by a tenant is lower than the agreed rent payable therefor, the District Magistrate, on an application of the tenant or of his own motion, may, after giving to the landlord an opportunity of being heard, direCt the local authority concerned to enhance we assessment in accordance with the agreed rent with effect from the date from which the agreed rent has been payable or the date of commencement of this Act, whichever is later, anti thereupon, notwithstanding anything contained in the law relating to that local authority, the assessment shalt be corrected accordingly.(3)Every order under sub-section (1) or sub-section (2) shall, subject to the result of any appeal preferred under section 10, be final
