Section 18(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)Where and in so far as an order under section 16 or section. 19 is varied or rescinded, the District Magistrate shall, on an application being made to him on that behalf, place the parties back in the position which they would have occupied but for such order or such part thereof as has been varied or rescinded; and may for' that purpose use or cause to be used such force as may be necessary.
