Section 16(5) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(5)(a)Where the landlord or any other person claiming to be a lawful occupant of the building or any part thereof comprised in the allotment or release order satisfies the District Magistrate that such order was not made- in accordance with clause (a) or clause (b) , as the case may be, of sub-section (1), the District Magistrate may review the order :Provided that no application under this clause shall be entertained later than seven days after the eviction of such person.(b)Where the District Magistrate on review under this sub-section sets aside or modifies his order of allotment or release, he shall put or cause to be put the applicant, if already evicted, back into possession of the building, and may for that purpose use or cause to be used such force as may be necessary.
