Sunita Agarwal, J. - (1.) Only ground of challenge to the finding recorded by two Courts below raised by the learned counsel for the petitioner is that the provisions of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act No.13 of 1972 (hereinafter referred to as the 'Act') are not applicable with regard to the building in question as the petitioner was inducted in the year 1948.
(2.) It is submitted that the Act came into force w.e.f. 15.7.1972 and for a building which was governed by the old Rent Control Act, U.P. Act No.13 of 1972 would not apply.
(3.) Dealing with this submission of learned counsel for the petitioner, it may be noted that the Act 1972 was promulgated on 15.7.1972 and extended to the whole of Uttar Pradesh. Section 1 narrates that it applies to:- (a). every city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. II of 1959); (b). every municipality as defined in the United Provinces Municipalities Act, 1916 (U.P. Act No. II of 1916); (c). every notified area constituted under United Provinces Municipalities Act, 1916 (U.P. Act No. II of 1916); (d). every town areas constituted under the United Provinces Town Areas Act, 1914 (U.P. Act No. II of 1914).;