Section 25(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)No bye-laws or cancellation or alteration of a bey-law made by the Committee shall have effect until the same shall have been [published in the prescribed manner] [Substituted by U.P. Act No. VIII of 1964.] and thereafter confirmed by the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.].
