Section 1 in The Hastinapur Town Development Board Act, 1954
1. Short title, commencement and duration.
(1)This Act may be called the Hastinapur Town Development Board Act, 1954.(2)It shall come into force from such date as the State Government shall notify in that behalf in the Official Gazette.(3)It shall cease to have effect on the expiry of [31st December, 1968] [First Substituted by U. P. Act No. IV of 1960 and again Substituted by U. P. Act No. X of 1963 and then Substituted by U. P. Act No. IX of 1966.] except as respects things done or omitted to be done before that date and Section 6 of the U. P. General Clauses Act, 1904 shall apply upon the expiry of this Act, as if it had then been repealed by the Uttar Pradesh Act.
