Section 102(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)The State Government may for the purpose of removing any difficulty, particularly in relation to the transition from the provisions of the enactments referred to in Section 100 to the provisions of this Act by order, direct that the said enactments shall, during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, not affecting the substance, as it may deem, to be necessary or expedient :Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
