Section 6 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
6. Effect of Improvements on rent.
- Notwithstanding, anything contained in section 4 or section 5, but subject to the provisions of section 8, where the landlord has, after the commencement of this Act, either with the consent of the tenant or in pursuance of any requirement of law, made any improvement in a building, he may by notice in writing to the tenant, given within three months from the date of completion of the improvement, enhance the monthly rent of the building by an amount not exceeding one per cent of the actual cost of such improvement, with effect from the said date, and thereupon the standard rent of that building snail stand enhanced accordingly.
