8. Construction of references to repealed enactments. -
(1)Where any [Uttar Pradesh] [Substituted by the A.O.1950.] Act repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any instrument to the provisions so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.(2)[ Where the short title of any enactment is amended by an Uttar Pradesh Act, then, references to that enactment by its old short title in any other enactment shall be construed as references to that enactment by its new short title.] [Inserted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
