Section 20(6) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(6)In the Provincial Small Cause Courts Act, 1887, in the second schedule, in entry no. (4) the following shall be inserted at the end, namely-"But not including a suit by a landlord for the eviction of a tenant (after the determination of his tenancy) from a building as defined in the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972."
