Section 65 in Uttar Pradesh Rural Housing Board Act, 1983
65. Repeal and savings.
- The operation of section 162 to 171 of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, and of the Uttar Pradesh Slum Areas (Improvement and Clearance) Act, 1962, the Uttar Pradesh (Regulation of Building Operation) Act, 1958, Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (except in relation to those housing or Improvement schemes) which have either been notified under section 32 of Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 before the declaration of any scheme under this Act or which having been notified under section 28 of this said Adhiniyam before the said declaration are thereafter approved by the State Government for continuance under the said Adhiniyam or which are initiated after such declaration with the approval of the State Government and Uttar Pradesh Urban Planning and Development Act, 1973 shall remain suspended in respect of any area in which any scheme under this Act in force and the provisions of section 6 of the Uttar Pradesh General Clauses Act, 1904 shall apply in relation to such suspension as if the suspension amounted to repeal of the said enactment by this Act.
