Section 21(6) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(6)On the expiration of a period of thirty days from an order under sub-section (1) or sub-section (2) , the tenancy of the tenant shall stand determined in its entirety or, as the case may be, in respect of any part or appurtenant land released in favour of the landlord, and in the latter case, the rent payable for the remainder of the building under tenancy shall he such as may be agreed upon between the parties and in the absence of such agreement as may be determined under section 8.
