Section 21(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)The prescribed authority may on an application of the landlord in that behalf order the eviction of a tenant from any surplus land appurtenant to the building under tenancy if it is satisfied that the land is required for constructing one or more new buildings, or for dividing it into several plots with a view to the sale thereof for purposes of construction of new buildings, and in either case, that the competent authority under any law for the time being in force has approved a plan for the said purpose.Explanation - Where the appurtenant land including passage exceeds double the covered area of the building, the excess area shall be deemed to be surplus land.
