Section 19(4) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(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."
