Section 20(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(1)Save as provided in sub-section (2), or in clause (r) of subsection (2) of section 4a, no suit shall be instituted for the eviction of a tenant from a building, notwithstanding the determination of his tenancy by on the expiration of a notice to quit or in any other manner :Provided that nothing in this sub-section shall bar a suit for the eviction of a tenant on the determination of his tenancy by efflux of time where the tenancy for a fixed term was entered into by or in pursuance of a compromise or adjustment arrived at with reference to a suit, appeal, revision or execution proceeding. which is either recorded in court o otherwise reduced to writing and signed by the tenant.
