Section 1 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
1. Short title, extent, application and commencement.
(1)This Act may be called the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.(2)It extends to the whole of Uttar Pradesh.(3)It shall apply to-(a)every city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 ;(b)every municipality as defined in the United Provinces Municipalities Act, 1916 ;(c)every notified area constituted under the United Provinces Municipalities Act, 1916 ;and(d)every town area constituted under the United Provinces Town Areas Act, 1914:Provided that the State Government, if it is satisfied that it is necessary or expedient so to do in the interest of the general public, residing in any other local area, may by notification in the Gazette declare that this Act or any part thereof shall apply to such area, and thereupon this Act or part shall apply to such area :Provided further that the State Government, if it is satisfied that it is necessary or expedient so to do in the interest of general public, may by notification in Gazette-(i)cancel or amend any notification issued under the preceding proviso; or(ii)declare that the Act or any part thereof, as the case may be, shall cease to apply to any such city, municipality, notified area, town area or other(4)It shall come into force on such date as the State Government may by notification in the Gazette appoint
