Section 16(8) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(8)The allottee shall, subject to the provisions of sub-section (5) and section 18, be deemed to become tenant of the building from the date of allotment or, where he is unable to obtain possession by reason of a stay order or of any other person having occupied or continued to occupy the building, from the date on which he obtains possession.
