S.R.O. 47 S.R.O. 47, dated the 17th February, 1982
S.R.O. 47, dated the 17th February, 1982.-In exercise of the powers conferred by Section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957 (46 of 1957) and in supersession of the notification of the Government of India in the Ministry of Defence No. S.R.O. 259, dated the 1st September, 1973, the Central Government hereby extends to all the cantonments in the State of Uttar Pradesh, the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act 13 of 1972) as in force in the State of Uttar Pradesh, with the following modifications, namely:-
In the said Act-
(1) in Section 1-
(i) in sub-section (3), after clause (d), the following clause shall be inserted, namely:-
"(e) every Cantonment in Uttar Pradesh declared to be a Cantonment under Section 3 of the Cantonments Act, 1924 (2 of 1924)",
(ii) for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) It shall come into force at once,"
(2) in Section 2,-
(i) in sub-section (1), after clause (c), the following clause shall be inserted, namely:-
"(cc) Any building within the cantonment which is, or may be appropriated by the Central Government on lease under the Cantonments (House Accommodation) Act, 1923 (6 of 1923)",
(ii) in sub-section (3), for the words "State Government", the words "Central Government" shall be substituted,
(3) In Section 3-
(i) in clause (b), at the end, the words "or the tax mentioned in Section 69 of the Cantonment Act, 1924" shall be added;
(ii) in clause (h), at the end, the following words shall be added, namely:
"and shall also include the U.P. Cantonments (Control of Rent and Eviction) Act, 1952",
(iii) in clause (m), after the words "town Committee" the words "or Cantonment Boards" shall be inserted,
(4) in Section 7, after the words "United Provinces Town Areas Act, 1914", the following words "or in Section 60 of the Cantonment Act, 1924" shall be inserted;
(5) in Section 12, in sub-section (3), after the words "municipality" the word "Cantonment" shall be inserted;
(6) Section 14 shall be omitted;
(7) in Section 20, in sub-section (4), in the proviso, after the word "municipality", the word "Cantonment" shall be inserted;
(8) in Section 21, in sub-section (1), in clause (i) of the Explanation after the word "municipality", the word "Cantonment" shall be inserted;
(9) in Section 24-B, in sub-section (after the word "municipality", wherever it occurs, the word "Cantonment" shall be inserted.