Section 14 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
14. Regularisation of occupation of existing tenants.
- Notwithstanding, anything contained in any general order made under sub-section (2) of section 7 of the old Act, any tenant in occupation of a building with the consent of the landlord immediately before the commencement of this Act, not being a person against whom proceedings under section 7-A of the old Act are pending immediately before such commencement, shall deemed to be in authorised occupation of such building.
