Section 39(5) in U.P. Urban Planning and Development Act, 1973
(5)The provisions of Clause (g) of Sub-section (2) of Section 172 and Section 191 of the [Uttar Pradesh Municipal Corporation Act] [Substituted by UP Act No. 3 of 1997]. 1959 and of Clause (xiii-B), of Section 128 and Section 128-A of the [U.P Municipalities Act, 1916] [Substituted by UP Act No. 3 of 1997] and Section 62 of the Uttar Pradesh Avas Fvam Vikas Parishad Adhiniyam, 1965 shall, to the extent of any repugnancy with the provisions of this section, cease to have effect, and the provisions of this section shall prevail.
