Section 21(5) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(5)On an order being made under sub-section (1) , or sub-section (2) , the building or part or appurtenant land, as the case may be, shall stand released in favour of the landlord :Provided that on the occurrence of any of the circumstances mentioned in section 24, any building or part thereof (but not appurtenant land alone) released as above, shall, without prejudice to the provisions of section 24, be deemed to become again subject to allotment in accordance with Chapter III.
