(1)This Act shall apply to houses constructed by the State Government or any local authority [other than the Uttar Pradesh Avas Evam Vikas Parishad] [Inserted by U. P. Act No. 1 of 1966, Section 96 (4) (iii) (a).] [established under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 or Uttar Pradesh Rural Housing Board established under the Uttar Pradesh Rural Housing Board Act, 1983] [Inserted by U . P. Act No. 27 of 1983, Section 66 (a).] for the occupation of Industrial workers under the Industrial Housing Scheme subsidized by the Central Government (hereinafter called the Subsidized Industrial Housing Scheme) or under any other scheme of the State or Central Government, to be notified in the Official Gazette, in that behalf.
