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THE UTTAR PRADESH URBAN BUILDINGS (REGULATION OF LETTING, RENT AND EVICTION) (AMENDMENT) ACT, 1995
THE UTTAR PRADESH URBAN BUILDINGS (REGULATION OF LETTING, RENT AND EVICTION) (AMENDMENT) ACT, 1995
[U.P ACT NO 5 OF 1995]
(As passed by the Uttar Pradesh Legislature)
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Shahari Bhavan Kiraye Per Dene, Kiraye tatha Bedakhali Ka viniyaman (Sanshodhan) Adhiniyam, 1995 (Uttar Pradesh Adhiniyam Sankhya 5 of 1995), as passed by the Uttar Pradesh Legislature and assented to by the Governor on February 15, 1995):
An Act further to amend the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.
It is hereby enacted in the Forty-sixth Year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) (Amendment) Act, 1995.
(2) It shall be deemed to have come into force on September 26, 1994.
Amendment of section 2 of U.P. Act no 13 of 1972
2. In section 2 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, herein after referred to as the principal Act,--
(a) in sub-section (1)—
(i) in clause (a), after the words “ public sector corporation”, the words “or a Cantonment Board” shall be inserted;
(ii) in clause (b), the words “the whole of the income from which is utilized for the purposes of such institution” shall be omitted.
(iii) after clause (b), the following clauses shall be inserted, namely:-
“(bb) any building belonging to or vested in a public charitable or public religious institution;
(bbb) any building belonging to or vested in a waqf including a waqf-alal-aulad”;
(iv) after clause (f), the following clauses shall be inserted, namely:-
“(g) any building, whose monthly rent exceeds two thousand rupees;
(h) any building of which a Mission of a foreign country or any international agency is the tenant”;
(b) sub-section (3) shall be omitted.
Amendment of section 3
3. In section 3 of the principal Act, in clause (s), the words “and includes a waqf not being a waqf-alad-aulad” shall be omitted.
Repeal and savings
4. (1) The Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) (Amendment) Ordinance, 1994, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times.
