Section 15(2) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act as if the provisions of this Act were in force at all material times.NotificationsNotification No. 6516/XII-4-211-87, Dated December 22, 1987, Published in the U. P. Gazette (Extraordinary), Part-4, Section (Kha), Dated 24th December, 1987. - Whereas, the State Government is of opinion that for the promotion and protection of fruit trees and their produce in the area specified in Schedule 'A' comprising the villages mentioned in Schedule 'B' below in district Allahabad, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of housing schemes therein and in its vicinity;And, whereas, with a view to inviting objections and suggestions as required under sub-section (2) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the intention of the State Government to declare the aforesaid area to be the fruit belt was notified in Government Notification No. 2284/XII-4-211-81, dated June 27, 1987, published in the Uttar Pradesh Gazette, dated June 27, 1987 and in two daily newspapers having circulation in the locality of the aforesaid area namely "Swatantra Bharat" and "Pioneer" on July 1, 1987 and July 1, 1987, respectively;And, whereas, no objections or suggestions have been received within the specified period;Now, therefore, in exercise of the powers under sub-section (1) of Section 3 of the aforesaid Act the Governor is pleased to declare the said area to be the fruit belt with effect from the date of publication of this notification in the Gazette.
