Section 1(3) in The United Provinces Agriculturists Relief Act 1934
(3)The [State Government] [ Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for Local Government] may after obtaining the approval of [both Houses of the Stale Legislature] [ Substituted by the ALO 1950 for "both Chambers of the Provincial Legislature"] by notification in the [official Gazette] [ Substituted for "Gazette" by the ALO 1937] direct that all or any of the provisions of the Act shall not apply to any area which it may specify in the notification.
