Section 97(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)Every scheme and all proceedings relating thereto under the U.P. Town Improvement Act, 1919 (U.P. Act VIII of 1919), including proceedings for the levy, assessment or recover of betterment tax, pending on the appointed day shall stand transferred to the Board, which shall proceed further with the scheme or with the execution thereof or with levy, assessment or recovery of betterment fee in connection therewith, from the stage at which it was transferred to it in accordance with the corresponding provisions of this Act:Provided that the Board may, if it thinks fit, recall any step or proceeding already gone through under the said Act and take that step or proceeding afresh under the corresponding provision of this Act.Explanation. - The expression "corresponding provision of this Act" means in case of doubt, such provision as may be specified by the State Government, by general or special order, to be the corresponding provision for that purpose.
