Section 19(5) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(5)In the (United Provinces) Municlpalties Act, 1916, for Section 120-A the following section shall be substituted, namely:"120A, Application of Chapter VII of U.P. Act 1 of 1966 to Board premises. - The provisions of Chapter VII of the Uttar Pradesh Avas Evam Vikas Padshad Adhiniyam, 1965, shall apply in relation to any premises belonging to or vesting in the Board or taken on lease by the Board for the purposes of this Act as they apply in relation to 'Board premises' as defined in that Act and the references therein to the Board as defined in that Act and to matters prescribed under that Act shall respectively be construed as references to the Board as defined in this Act and to matters prescribed in this Act."
