Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com UTTAR PRADESH CANTONMENTS (CONTROL OF RENT AND EVICTION) (REPEAL) ACT, 1971 68 of 1971 [23rd December, 1971] CONTENTS 1. Short title 2. Repeal of Act 1 of 1952 3. Savings UTTAR PRADESH CANTONMENTS (CONTROL OF RENT AND EVICTION) (REPEAL) ACT, 1971 68 of 1971 [23rd December, 1971] An Act to provide for the repeal of the Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952. BE it enacted by Parliament in the Twenty second Year of the Republic of India as follows : 1. Short title :- This Act may be called The Uttar Pradesh Cantonments (Control of Rent and Eviction) (Repeal) Act, 1971. 2. Repeal of Act 1 of 1952 :- On and from the date on which the United Provinces (Temporary) Control of Rent and Eviction Act, 1947 is excluded by notification under section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957, to the Cantonments in the State of Uttar Pradesh, the Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 shall stand repealed. 3. Savings :- (2) Subject to the provisions contained in sub-section (1), anything done or any action taken under the Act repealed by section 2 shall be deemed to have been done or taken under the corresponding provisions of the United Provinces (Temporary) Control of Rent and Eviction Act, 1947 extended by notification as provided in that section to the cantonments in the State of Uttar Pradesh and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act so extended.