Section 12 in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
12. Repeal of U.P. Ordinance No 111 of 1950.
- The Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous provisions Ordinance, 1950, is hereby repealed and the provisions of sections 6 and 24 of the U.P. General Clauses Act, 1904, shall apply to it as if it had been an Act repealed by an United Provinces Act.
