Section 16(3) in The U.P. (Regulation Of Building Operations) Act, 1958
(3)The State Government may by notification in the Gazette direct that the provisions of sub-section (1) shall cease to apply to any City and thereupon the provisions of sub-section (1) shall cease to apply to such City and likewise may rescind any notification under sub-section (2) and thereupon the provisions of sub-section (1) shall cease to apply to the municipality concerned.
