Section 1 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the United Provinces Acquisition of Property (Flood Relief) [* * *] [ The words and brackets "temporary powers" deleted by U.P. Act No. 36 of 1952] Act, 1948.(2)[ * * *] [ Sub-section (2), omitted by U.P. Act 52 of 1976, vide schedule, serial No. 4 (w.e.f. 15th Oct., 1976.)](3)[* * *] [ Sub-section (3), omitted by U.P. Act No. 52 of 1976 (w.e.f. 15th Oct., 1976)]Notification[Vide Notification No. 23(5)(2)-:979-Rajaswa-11, dated August 21, 1979, published in U.P. Gazette, Part 1, dated 15th September, 1979].In exercise of the powers under sub-section (2) of Section 1 of the U.P. Acquisition of Property (Flood Relief) Act, 1948 (U.P. Act No. 39 of 1948) and in suppression of all previous notifications, extending the provisions of the said Act to the Districts of the Uttar Pradesh, the Governor is pleased to apply with effect from the date of publication of their notification in the Gazette, the provisions of the said Act to the whole of the Uttar Pradesh.
