Section 13 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
13. Restriction on occupation of building without allotment or releases.
- Where a landlord or tenant ceases to occupy a building or part thereof, no person shall occupy it in any capacity on his behalf, or otherwise than under an order of allotment or release under section 16, and if a person so purports to occupy it he shall, without prejudice to the provisions of section 31, be deemed to be an unauthorised occupant of such building or part.
