29. References in existing enactments to North-Western Provinces and Oudh. -
In all [Central Acts or Regulations made by the Central Government] [Substituted for 'Acts or Regulations of the Governor-General' by the A.O.1950.] and all [Uttar Pradesh] [Substituted by A.O.1950 for 'United Provinces'.] Acts, heretofore passed and now in force, and in every appointment, [or statutory instrument] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).] made or issued thereunder, all references to the [North-Western Provinces and Oudh] [The expressions 'North-Western Provinces' and 'Province of Oudh' shall stand unmodified by the A.O.1950.] shall be construed as referring to [Uttar Pradesh] [Substituted for 'United Provinces' and 'the United Provinces' by the A.O.1950.] [* * *] [The words 'of Agra and Oudh' omitted by the A.O.1937.], all references to the [North-Western Provinces] [The expressions 'North-Western Provinces' and 'Province of Oudh' shall stand unmodified by the A.O.1950.] and to the [Province of Oudh] [Ibid.] respectively, shall be construed as referring to the corresponding territories as comprised in [Uttar Pradesh] [Substituted for 'United Provinces' and 'the United Provinces' by the A.O.1950.] [* * *] [The words 'of Agra and Oudh' omitted by the A.O.1937.] [and all references to the Lieutenant-Governor] [Substituted by the A.O.1937.] of the [North-Western Provinces] [The expressions 'North-Western Provinces' and 'Province of Oudh' shall stand unmodified by the A.O.1950.] of the Chief Commissioner of Oudh or the Lieutenant-Governor of the [North-Western Provinces] [Ibid.] and Oudh in Council shall be construed as referring to the [State Government] [Substituted for 'United Provinces' and 'the United Provinces' by the A.O.1950.] of [Uttar Pradesh] [Ibid.][30. Application to ordinances and regulations under the Government of India Act, 1935. - The provisions of this Act shall apply -(a)in relation to any Ordinance promulgated by the Governor under Section 88 of the Government of India Act, 1935, as they apply in relation to Uttar Pradesh Acts, made under the said Act by the Governor, and in relation to any Regulation made by the Governor under Section 92 of the said Act as they apply in relation to Uttar Pradesh Acts, made by the Provincial Legislature; and(b)in relation to any Ordinance promulgated by the Governor under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution as they apply in relation to Uttar Pradesh Acts, made by the State Legislature :Provided that clause (b) of sub-section (1) of Section 5 of this Act shall apply to an Ordinance referred to in clause (b) as if for the reference in the said clause (b) of sub-section (1) to the day of the first publication of the assent to an Act in the Official Gazette, there were substituted a reference to the day of the first publication of the Ordinance in that Gazette.] [Substituted by the A.O.1950.][The Schedule] [Omitted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]Enactments Repealed[Inserted by U.P. Act No. 54 of 1975.][Substituted by U.P. Act No. 54 of 1975.]
