Section 8(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(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.
