Section 96(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(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.
