Section 96(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)The operation of the Uttar Pradesh Slum Areas (Improvement and Clearance)Act, 1962 (U.P. Act No. XVIII of 1962), shall in respect of any area in which a Malin Basti Sudhar Aur Nipatan Yojna is in force, remain suspended for the period during which such scheme remains in force and the provisions of Section 6 of the U.P. General Clauses Act, 1904 (U.P. Act No. I of 1904), shall apply in relation to such suspension as if the suspension amounted to repeal of the said enactment by this Act.
