Section 1(3) in The Hastinapur Town Development Board Act, 1954
(3)It shall cease to have effect on the expiry of [31st December, 1968] [First Substituted by U. P. Act No. IV of 1960 and again Substituted by U. P. Act No. X of 1963 and then Substituted by U. P. Act No. IX of 1966.] except as respects things done or omitted to be done before that date and Section 6 of the U. P. General Clauses Act, 1904 shall apply upon the expiry of this Act, as if it had then been repealed by the Uttar Pradesh Act.
