Section 41(3) in The United Provinces Agriculturists Relief Act 1934
(3)In making the rules finally the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] shall consider the opinions received by them as well as any opinion expressed by either [Houses of the State Legislature] [ Substituted by the ALO 1950 for "Chambers of the Provincial Legislature" which had been Substituted by the A LO. 1937 for Local Government].
