Section 96 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
96. Repeal, amendments and savings. - (1) On and from the day on which this Act comes into force in an area, the U.P. Town Improvement Act, 1919 (U.P. Act No. VIII of 1919), the U.P. Town Improvement (Appeals )Act, 1920 and the U.P. Town Improvement (Adaptation) Act, 1948 (U.P. Act No. XLVII of 1948 ), shall stand repealed in their application to that area and all references in any other law in force to an improvement trust constituted under the U.P. Town Improvement Act, 1919 (U.P. Act No. VIII of 1919), and to the Chairman of such trust shall in relation to that area be construed as references respectively to the Board and the Housing Commissioner.
(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.(3)The operation of the Uttar Pradesh (Regulation of Building Operation) Act, 1958 (U.P. Act No. XXXIV of 1958), [Chapter XIII of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, (Act No. II of 1959). Sections 178 to 186 of the U.P. Municipalities Act, 1916 (or the said section as tended under Section 338 thereof or under Section 38 of the U.P. Town Areas Act, 1914) or, as the case maybe, of Sections 162 to 171 of the U.P. Keshttra Samities and Zila Parishads Adhiniyam, 1961 (U.P. Act No. XXXIII of 1961)], shall in respect on any area in which a Bhavi Sarak Yojna a Prasar Yojna or a Malm Basti Sudhar Aur Nipatan Yojna is in force, remain suspended for the period during which any such scheme remains in force, 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 enactments by this Act.(4)[* * *]
