Section 129A in Uttar Pradesh Municipal Corporation Act, 1959
129A. [ Application of Chapter VII of Act I of 1966 to Corporation premises. [Inserted by U.P. Act 30 of 1970 and substituted by U.P. Act 22 of 1972.]
- The provisions of Chapter VII of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965, shall apply in relation to any premises belonging to or vesting in the Corporation or taken on lease by the Corporation for the purposes of this Act as they apply in relation to 'Board premises' as defined in that Act and the references therein to the Board and matters prescribed under that Act shall respectively be construed as references to the Corporation and matters prescribed under this Act.]
