Section 5 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
5. Rent payable in case of old buildings.
- In the case of a tenancy continuing from before the commencement of this Act, in respect of a building to which the old Act was applicable, the landlord may, by notice in writing, given within three months from the commencement of this Act, enhance the rent payable therefor to an amount not exceeding the standard rent, and the rent so enhanced shall be payable from the commencement of this Act.
