Section 19 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
19. Repeal and consequential amendments.
(1)The following enactment are hereby repealed, namely:(a)the Uttar Pradesh Government Premises (Rent Recovery and Eviction) Act, 1952;(b)the Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959;(c)Sections 9,19,21,23, 24, 24-A, 24-B, 24-C, 24-D, 24-E, 24-F, 25 and 27 of the Uttar Pradesh Industrial Housing Act, 1955;(d)Section 69, 70, 71-A, and 72 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965;(e)Sub-section (2) of Section 372 of the '(Uttar Pradesh Nagar Mahapalika Adhiniyam, 19591;(f)Sections 33, 34, and 35 of the Uttar Pradesh Public Land and Premises Laws (Amendment and Validation) Act, 1970.(2)In the Uttar Pradesh Industrial Housing Act, 1955, -(a)in Section 7 for the word 'eviction', the words 'securing the eviction' shall be substituted:(b)in Section 22, in Sub-section (1) the words and figures 'or sub-section (2) of Section 21' shall be omitted:(c)in Section 28, in Sub-section (2), the words and figures or Sub-section (2) of Section 21' in Clause (vii) and Clause (ix) shall be omitted.(3)In the Uttar Pradesh Avas Evam Vika & Parishad Adhiniyam, 1965,-(a)in Section 64 in Sub-section (1), in Clause (d), the words and figure 'and Chapter VII' shall be omitted;(b)in Section 68, the proviso thereto shall be omitted;(c)in Section 96, Sub-section (4) shall be omitted;(4)In the 2 [Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959], for Section 129-A the following section shall be substituted, namely:"129A. Application of Chapter VII of Act I of 1966 to {Mahapalika} premises. - 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 (Mahapalika) or taken on lease by the (Mahapalika) 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 (Mahapalika) and matters prescribed under this Act."(5)In the (United Provinces) Municlpalties Act, 1916, for Section 120-A the following section shall be substituted, namely:"120A, Application of Chapter VII of U.P. Act 1 of 1966 to Board premises. - The provisions of Chapter VII of the Uttar Pradesh Avas Evam Vikas Padshad Adhiniyam, 1965, shall apply in relation to any premises belonging to or vesting in the Board or taken on lease by the Board 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 as defined in that Act and to matters prescribed under that Act shall respectively be construed as references to the Board as defined in this Act and to matters prescribed in this Act."(6)In the United Provinces Town Improvement Act, 1919 -(a)In Section 57, the words, figures and letters 'and also for performing the functions referred to in Chapter VII of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965, As applicable to Trust premises under Section 95-A' shall be omitted;(b)for Section 95-A, the following section shall be substituted, namely:"95A. Application of Chapter VII of Act 1 of 1966 to trust premises. - 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 Trust or taken on lease by the Trust for the purposes of his Act as they apply in relation to 'Board premises' as defined in that Act and the references therein to, the Board and the matters prescribed under that Act shall be construed respectively as references to the Trust and to prescribed under this Act."
