Section 44(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)The State Government may, by general or special order, provided for adjustment between conflicting or overlapping schemes under this Act and under the said Adhiniyam.Explanation. - The expression "corresponding provision of this Act" means, in case of doubt, such provision as may be specified by the State Government by general or special order to be the corresponding provision for that purpose.
