Section 19(1) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)The following enactment are hereby repealed, namely:(a)the Uttar Pradesh Government Premises (Rent Recovery and Eviction) Act, 1952;(b)the Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959;(c)Sections 9,19,21,23, 24, 24-A, 24-B, 24-C, 24-D, 24-E, 24-F, 25 and 27 of the Uttar Pradesh Industrial Housing Act, 1955;(d)Section 69, 70, 71-A, and 72 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965;(e)Sub-section (2) of Section 372 of the '(Uttar Pradesh Nagar Mahapalika Adhiniyam, 19591;(f)Sections 33, 34, and 35 of the Uttar Pradesh Public Land and Premises Laws (Amendment and Validation) Act, 1970.
