(3)[ This Act shall also apply to such houses constructed in execution of any scheme under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 [or the Uttar Pradesh Rural Housing Board Act, 1983] [Inserted by U. P. Act No. 1 of 1966, Section 96 (4) (iii) (b).], as may be declared by the said Parishad by notification in the Official Gazette, to be houses subject to this Act.]
