Section 16(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(4)Where the allottee or the landlord has not been able to obtain possession of the building, allotted to him or, as the case may be, released in his favour, or any part thereof, and any other person has 'occupied or continued to occupy it, the District Magistrate, on an application of the allottee or the landlord, as the case may be, may by order evict or cause to be evicted any person named in the order as well as every other 'person claiming under him or found in occupation, and may for that purpose use or cause to be used such force as may be necessary and put or cause to be put the allottee or the landlord in possession of the building or part.
