Section 23 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
23. Enforcement eviction order.
(1)The prescribed authority may use or cause to be used such force as may be necessary for evicting any tenant against whom an order is made under section 21 or on appeal under section 22, as the case may be, or against any other person found in actual occupation, and for putting the landlord into possession.(2)Every order of the prescribed authority in proceedings under this section shall be final.
