Section 21(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(4)An order under sub-section (1) , or sub-section (2) , may be made not withstanding that the tenancy has not been determined :Provided that no such order shall be made in the case of a tenancy created for a fixed term by a registered lease, before the expiry of such term.
