Section 19(6) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(6)In the United Provinces Town Improvement Act, 1919 -(a)In Section 57, the words, figures and letters 'and also for performing the functions referred to in Chapter VII of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965, As applicable to Trust premises under Section 95-A' shall be omitted;(b)for Section 95-A, the following section shall be substituted, namely:"95A. Application of Chapter VII of Act 1 of 1966 to trust premises. - The provisions of Chapter VII of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965, shall apply in relation to any premises belonging to or vesting in the Trust or taken on lease by the Trust for the purposes of his Act as they apply in relation to 'Board premises' as defined in that Act and the references therein to, the Board and the matters prescribed under that Act shall be construed respectively as references to the Trust and to prescribed under this Act."
