Section 37(8) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(8)Where any such building is let to a tenant in pursuance of a direction issued sub-section (7) the tenant shall, notwithstanding any law relating to the control of rent in force in the area, be liable to pay to owner such rent as may, on application given in this behalf to the prescribed authority within ninety-days from the completion of the work of improvement or re-erection of the building as the case may be, or within such further time as may be sufficient cause being shown be allowed, be finally determined by the prescribed authority, which shall be as follows :(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely:(i)the annual rent the tenant was paying immediately before the vacated the building for the purpose of execution of the work improvement;(ii)six per cent. of the cost of the work of improvement; and(iii)six per cent, of the cost of any land which may have been acquired for the purpose of effecting such improvement;(b)if the building has been re-erected, an annual rent of a sum equivalent to four percent of the aggregate cost of reconstruction of building and the cost of the land on which the building is re-erected.Explanation. - For the purposes of this sub-section, the cost of the land shall be deemed to be a sum equivalent to the compensation payable in respect of the land if it were acquired by the Board under Section 55, and the date of commencement of the work of improvement or the re-erection of the building were the date with reference to which the market value of the land were adjudged under Section 23 of the Land Acquisition Act, 1894 (Act No. 1 of 1894), as modified by the said Section 55.Any party aggrieved against the determination of rent under sub-section (8) may, within such time as may be prescribed, prefer an appeal to the Tribunal whose decision thereon shall be final.
