This Act may be called the Uttar Pradesh Nagar Kshettra Rin Vidhi Pravritti Adhiniyam, 1962.
The provisions of the U. P. Encumbered Estates Act, 1934 and the Uttar Pradesh Zamindar’s Debt Reduction Act, 1952, shall, with effect from the date of vesting, apply in relation to urban areas with the modifications mentioned respectively in Schedules I and II as if this Act had been in force on all material dates.
Where any provision of the U. P. Encumbered Estates Act, 1934 or the U. P. Zamindars’ Debt Reduction Act, 1952, has been repealed, altered or amended by this Act, then, unless a different intention appears, the repeal, alteration or amendment shall not—(a) revive anything not in force or existing at the time at which the repeal, alteration or amendment takes effect, (b) affect the previous operation of any provision so repealed, altered, or amended or anything duly done or suffered thereunder, (c) affect any right, title, privilege, obligation or liability acquired, accrued or incurred under any provision so repealed, altered or amended, or (d) affect any remedy or any investigation or legal proceedings commenced before this Act shall have come into operation in respect of any such right, title, privilege, obligation or liability as aforesaid ; and any such remedy may be enforced and any such investigation of legal proceedings may be continued and concluded in accordance with the provisions of the U. P. Encumbered Estates Act, 1934 or the U. P. Zamindars’ Debt Reduction Act, 1952, as the case may be, as amended by this Act.
For the settlement of doubts, it is hereby declared that the repeal or amendment of any provision of the U. P. Encumbered Estates Act, 1934, by this Act shall not affect ; (a) subject to the provisions of section 10 of the U. P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956, the continued operation of any mortgage granted under section 25 of the U. P. Encumbered Estates Act, 1934, deleted by the U. P. Encumbered Estates (Amendment) Act, 1954, where possession over the mortgaged property was delivered to the ortgage;(b) the liability of the debtor for the payment of any installment ordered to be paid by him in accordance with section 27 or 28 of the U. P. Encumbered Estates Act, 1934, deleted by the U. P. Encumbered Estates (Amendment) Act, 1954, or the right of State Government to recover such installments or any part thereof as arrears of land revenue under section 29 of the U. P. Encumbered Estates Act, 1934 ;(c) the operation of any order for the issue of bonds already made under section 30 or 31, of the U. P. Encumbered Estates Act, 1934, deleted by the U. P. Encumbered Estates (Amendment) Act, 1954, or the continued validity of any bonds already issued under the U. P. Encumbered Estates Act, 1934 ;(d) the transfer or sale of proprietary rights in land made under sections 31, 33 and 34 of the U. P. Encumbered Estates Act, 1934, deleted by the U. P. Encumbered Estates (Amendment) Act, 1954 ;(e) the operation of any order for the transfer or sale of proprietary rights in land made under sections 31, 33 and 34 of the U. P. Encumbered Estates Act, 1934, where possession over the proprietary rights was also delivered to the transferee or, as the case may be, to the purchaser in pursuance thereof ;(f) the charges created under section 40 of the U. P. Encumbered Estates Act, 1934, notwithstanding anything in the Oudh Settled Estates Act, 1917 or the U. P. Estates Act, 1920, on the death of the debtor after the date of the application under section 4 of the U. P. Encumbered Estates Act, 1934.