The UTTAR PRADESH REGULATION OF URBAN PREMISES TENANCY ACT, 2021

उत्तर प्रदेश असाधारण गजट, 24 अगस्त, 2021
No. 788(2)/LXXIX-V-1-21-1-ka-16-2021
Dated Lucknow, August 24, 2021
23
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
Nagreeya Parisar Kirayedaari Viniyaman Adhiniyam, 2021 (Uttar Pradesh Adhiniyam Sankhya 16 of
2021) as passed by the Uttar Pradesh Legislature and assented to by the Governor on august 24, 2021. The
Aawaas Evam Shahri Niyojan Anubhag-1 is administratively concerned with the said Adhiniyam.
THE UTTAR PRADESH REGULATION OF URBAN PREMISES
TENANCY ACT, 2021
(U.P. Act No. 16 of 2021)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
to establish Rent Authority and Rent Tribunals to regulate renting of premises
and to protect the interests of landlords and tenants and to provide speedy adjudication
mechanism for resolution of disputes and matter's connected therewith or incidental
thereto.
follows:-
IT IS HEREBY enacted in the Seventy second Year of the Republic of India as
CHAPTER-1
PRELIMINARY
1. (1) This Act may be called the Uttar Pradesh Regulation of Urban Premises Short title, extent,
Tenancy Act, 2021.
(2) It extends to the whole of the Uttar Pradesh.
(3) It shall apply to:-
(a) every city as defined in the Uttar Pradesh Municipal Corporation
Act, 1959 (U.P. Act no. 2 of 1959);
(b) every municipal area as defined in the Uttar Pradesh Municipalities
Act, 1916 (U.P. Act no. 2 of 1916);
(c) every development area notified under Uttar Pradesh Urban Planning
and Development Act, 1973 (President's Act no. 11 of 1973);
(d) every special development area notified under the Uttar Pradesh Special
Area Development Authorities Act, 1986 (U.P. Act. no. 9 of 1986);
(e) every Industrial Development Area notified under Uttar Pradesh
Industrial Area Development Act, 1976 (U.P.,Act, no. 6 of 1976);
.(f) every Regulated area notified under the Uttar Pradesh (Regulation of
Building Operations) Act, 1958 (U.P. Act. no. 34 of 1958);
(g) every area relating to various housing schemes of Uttar Pradesh Avas
Evam Vikas Parishad constituted under the Uttar Pradesh Avas Evam Vikas
Parishad Adhiniyam, 1965 (U.P. Act. no. 1 of 1966):
Provided that the State Government, if it is satisfied that it is necessary or
expedient so to do in the interest of the general public, residing in any other local area,
may by notification in the Gazette declare that this Act or any part thereof shall apply to
such area, and thereupon this Act or part shall apply to such area.
(4) It shall be deemed to have come into force with effect from
January 11, 2021.
application and
commencement
264 RPH Tenancy ACT 2021 data 11 vid, Fol. 2020 adhiniym fol. Makeup data 11

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