Section 574 in Uttar Pradesh Municipal Corporation Act, 1959
574. Constructions of references in other enactments.
(1)In any enactment other than the U.P. Municipalities Act, 1916, the U.P. Town Improvement Act, 1919 and the Cawnpore Urban Area Development Act, 1945, in force on the date immediately preceding the appointed day in a City or any rule, order or notification made or issued thereunder and in force on such date in the said City unless a different intention appears-(a)references to [municipality or municipal area and Municipal Board or Municipal Council, as the case may be,] [Substituted for 'Municipalities and municipal boards' by U.P. Act 26 of 1995, S.22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall be construed as references to the City [and] [Subs for 'or' by U.P. Act 26 of 1999, S. 22 (w.e.f. 30-05-1994).] to the Corporation of the said City, as the case may be, and such enactment, rule, order or notification shall apply to the said City or Corporation;(b)references to the President or the Vice-President of the Municipal Board [or, as the case may be, of the Municipal Council] [Inserted by U.P. Act 26 of 1995, S. 22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall be construed in respect of the City as references to the Municipal Commissioner, appointed under this Act;(c)references to the Improvement Trust or Development Board constituted under the U.P. Town Improvement Act, 1919 or the Cawnpore Urban Area Development Act, 1945, and to the Chairman or President of such Trust or Board shall in respect of the City be construed as references respectively to the Development Committee constituted under this Act and to the Municipal Commissioner;(d)references to the members of a Municipal Board [or, as the case may be, of the Municipal Council] [Inserted by U.P. Act 26 of 1995, S. 22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall in respect of the City be construed as references to the members of the Corporation constituted under this Act for the City; and(e)references to any chapter or section of the U.P. Municipalities Act, 1916, the U.P. Town Improvement Act, 1919, and the Cawnpore Urban Area Development Act, 1945, shall as far as possible be construed in respect of the City as references to this Act or its corresponding chapter or section.(2)[ On and from the date of commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994, any reference to the Nagar Mahapalika or Mahapalika in any rules, regulations, bye-laws, statutory instruments or in any other law for the time being in force, or in any document or proceedings shall be construed as references respectively to the Municipal Corporation or the Corporation.] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
