[Act No. 34 of 1958] [08th October, 1958] An Act to provide for the Regulation of Building Operations
in Uttar Pradesh. Whereas it is expedient to provide for the regulation of building
operations with a view to preventing haphazard development of urban and rural
areas: It is hereby enacted in the Ninth Year of the Republic of
India as follows: (1) This Act may be called the Uttar Pradesh
(Regulation of Building Operations) Act, 1958. (2) It extends to the whole of Uttar
Pradesh. (3) It shall come into force at once. In this Act, unless the context otherwise requires- (a)
'amenity' includes roads,
water supply, street lighting, drainage, sewerage, public parks and any other
convenience which the State Government may, by notification in the Official
Gazette, specify to be an amenity for the purposes of this Act: [1][(b) 'building' has the same meaning
as in the U.P. Nagar Mahapalika Adhiniyam, 1959;] [2][(c) * * *] [3][(d) 'regulated area' means an area in
respect of which a declaration under Sub-section (1) of Section 3 is for the
time being in force]; (e) 'development' with its grammatical variations
and cognate expression, means the carrying out of building, engineering, mining
or other operations in, on, over or under land or the making or any material
change in any building or land; (f) 'Prescribed' means prescribed by rules under
this Act; (g) 'Prescribed Authority' means a person or body
of persons appointed as such by the State Government in respect of a regulated
area by notification in the Official Gazette; (h) 'to erect' in relation to a building means to
construct a building for the first time or to construct and existing building
after demolishing it according to some fresh or revised plan., (i) 'to re-erect' in relation to a building
means the construction for a second or subsequent time of a building or part of
a building after demolishing it' on the same plan as has been previously
sanctioned: (j) 'to make material change' in relation to a
building means to make any modification in any existing building by way of
addition or of any other change in the roof, window or door if such window or
door adversely affects light and ventilation of any room, or in any compound
wall, or in the sanitary and drainage system in any respect, whatsoever and
includes: (i) Increasing or decreasing the height or
area covered by, or cubical capacity of any room in the building; (ii) Conversion of a building or its part
originally constructed as one dwelling house into more than one dwelling house
and vice versa: (iii) Conversion of a building or a part
thereof meant for human habitation in general into a dwelling house or vice
versa: (iv) Conversion of a dwelling house or a
part thereof' into a shop, warehouse or factory or vice versa; (v) Conversion of a building used or
intended to be used for one purpose such as shop, warehouse or factory. etc.,
into one for another purpose; (vi) Conversion of a building or a part of
a building into a brothel, a bar or a gambling den and the like: and (vii) Constructing in a wall adjoining any
street or land not vested in the owner of the wall a door or window opening on
such street or land or permanently closing any door or window in an external
wall; but does not include modifications in respect of gardening,
transparentwashing painting, plastering and other specifications. [4][(1) If in the opinion of the State
Government any area within U.P. requires to be regulated under this Act with a
view to the prevention of bad laying out of land, haphazard erection of
buildings or growth of sub-standard colonies or with a view to the development
and expansion of that area according to proper planning, it may, by
notification in the Official Gazette declare the area to be regulated area]. [5][(2) The operation of Chapter. XIII of
the Uttar Pradesh, [6][Nagar
Mahapalika Adhiniyam 1959], [7][Sections
178, 179, 180, 180-A, 181, 182, 183, 184, 185, 186, 203, 204, 205, 206, 207,
208, 209, 210 and 222 of the U.P, municipalities Act, 1916] (or the said
section as extended under Section 338 thereof or under Section 38 of the U.P.'
Town Areas Act. 1914) Sections 29. 30 and 32 of the U.P. Town Improvement Act,
1919, or, as the case may be of Sections 162 to 171 of the Uttar Pradesh
Kshettra Samities and Zila Parishads Adhiniyam, 1961, shall in respect of a
regulated area remain suspended for the, period during which the declaration
relating to it under Sub-section (1) remains in force, and the provisions of
Section 6 of the U.P. General Clauses Act. 1904, shall apply in relation to
such suspension as if the suspension amounted to repeal of the said enactments
by this Act]. (1)
The State Government shall
as soon as may be after any area is declared as regulated area under this Act
constitute for such area an authority hereinafter called the Controlling
Authority for the discharge of functions assigned to such authority under this
Act. [8][(2) The Controlling Authority shall.
subject to the provisions of Sub-section (2-A) consist of the following members
not exceeding nine, namely- (a) [9][* **] Commissioner of the Division in
which the regulated area is situate, or any other officer, not below the rank
of a Sub-Divisional Magistrate, appointed by the State Government, who shall
also be the Chairman, (b) Nominees of the State Government who
among others may be- (i) The President of the District Board of
the district in which the regulated area or any portion thereof is situate; (ii) The President of the Municipality or
Notified Area, if any, in which the regulated area is situate or which is
adjacent to it: Provided that if the regulated area lies within the limits
of more than one local body, the Controlling Authority may co-opt any other
President/Presidents of such local body/bodies. Explanation.- 'President' for the purposes of this section
includes any person exercising the powers of a President under the provisions
of the U.P. District Boards Act, 1922 or the U.P. Municipalities Act, 1916, as
the case may be.] [10][(2-A) The Controlling Authority Shall
have the power to co-opt as members one or two other persons]. (3) The numbers of members necessary to form a
quorum and the procedure to be followed by the Controlling Authority in the
conduct of its business shall be such as may be prescribed. (4) The functions of the Controlling Authority
may be' exercised notwithstanding any vacancy therein. (5) [11][Deleted], [12][(6) All action taken by the
Controlling Authority shall be expressed to be taken in the name of that
Authority;' and orders and other instruments made and executed in the name of
the said Authority shall be authenticated in such manner as may be prescribed
and the validity of an order or instrument which is so authenticated shall not
be called in question on the ground that it is not an order or instrument made
or executed by the Controlling Authority]. [13][The State Government may by
notification in the Official Gazette, issue in relation to any regulated area
such regulations. not inconsistent with this Act or With the rules as it may
consider necessary regarding any or-more of the following matters] namely- (a) the division of any site into plots
for the erection of buildings and the manner in which such plots may be
allotted to intending purchasers or lessees; (b) The allotment or reservation of land
for road, open spaces. gardens, recreation grounds, schools, markets and other
public purposes., (c) the development of any site into a
township-or colony and the restrictions and conditions subject to which such
development may be undertaken or carried out: (d) the erection of buildings on any site
and the restrictions and conditions in regard to the spaces to be maintained in
or around buildings and the height and character of buildings; (e) the alignment of buildings on any
site, (f) the architectural features of the
elevation or frontage of any building to be erected on any site; (g) the number of residential buildings
which may be' erected on any site, (h) the amenities to be provided in
relation to any site of buildings on such site whether before or after the
erection of buildings and the person or authority by whom such amenities are to
be provided; (i) the prohibition or restrictions
regarding erection' of shops, workshops, warehouses or factories or buildings
of a specified architectural feature of buildings designed for particular
purposes in any locality. (j) the maintenance of walls, fences,
hedges or any other structural or architectural construction and the height at
which they shall be maintained; (k) the restrictions regarding the use of
any site for purposes other than the erection of buildings. (l) any other matter which is necessary
for the proper planning of any regulated area and for preventing buildings
being erected haphazardly in such area (1) If in opinion of the state Government
any regulated area requires to be developed according to a Master Plan it M#-
cause such a plan to be prepared either through the Controlling Authority or
through such other agency as it may think fit. (2) Every such plan shall conform to any
rules regulations made in that behalf. (3) A Master Plan shall be revised at the
end of every 10 years, and may be revised earlier if the State Government so
think fit.][14] No person shall undertake or carry out tile development of
any site in any regulated area or [15][erect,
re-erect or make any material change in] any building or make or extend any
excavation or lay-out any means of access to a road in such area except in
accordance with the [16][regulations]
if any, issued under "[17][this
Act] and with previous permission of the prescribed authority in writing. (1)
Every person desiring to
obtain the permission referred to in Section 6 shall make an application in
writing to the Prescribed Authority in such form and containing such information
as may be prescribed in respect of the development, building excavation or
means of access to which the application relates. [18][(2) On receipt of such application
the Prescribed Authority, after making such inquiry as it considers necessary,
shall by order in writing either grant Permission subject to such conditions,
if any, as may be specified in the order or refuse to grant such permission. (2-A) The only grounds on which
permission may refused are the following, namely:- (a) that the work or the use of the site
for the work any of the particulars comprised in the site plan, ground-plan,
elevations, sections or specification would contravene the provisions of any
law or any order, rule or regulation made under this Act or any other law; (b) that the application for such
permission does not contain the prescribed particulars or is not made or signed
in the prescribed manner; (c) that any information or document
required by the prescribed authority under the rules or regulations has not
been duly furnished; (d) That the proposed building would be an
encroachment upon any public premises as defined in the Uttar Pradesh public
premises (Eviction of Unauthorised Occupants) Act, 1972; (e) That the site of such building does
not about on a street, and there is no access to such building from any such
street, by a passage or pathway not less than 12 feet wide appertaining to such
site; (f) that the site for the work forms part
of the area, the lay out plan of which has not been sanctioned; (g) that the use of proposed building of
the plan is not in conformity with the master plan; (2-B) Where the application does not
contain the prescribed particulars or is not made or signed in the prescribed
manner, the Prescribed Authority may instead of rejecting it, return it to the
applicant for making it in conformity with the relevant rules and regulations. (2-C) In particular, and without
prejudice to the generality of the provision contained in the subsection (2),
the Prescribed Authority may, while granting under section 6 the permission to
develop and area of land as a colony, impose all or any of the following
condition namely:- (a) that the applicant shall arrange for
the development of such area and the provision of amenities therein, in
accordance with the prescribed standards through the local authority concerned
or through such other agency as may be specified and enter in to an agreement
with or furnish adequate security to such authority or other agency in that
behalf or undertake to carry out such development and to provide such amenities
himself and execute a bond in that behalf in favour of Governor, with or
without sureties', to satisfaction of the Prescribed Authority; (b) that the applicant shall transfer to
the State Government or to the local authority concerned land earmarked for
roads, public parks and other public utility services either free of cost or on
terms and conditions as may be specified. (2-D) The provisions of Sections 445,
446, 447 and 449 of the Code of Criminal Procedure, 1973, shall mutatis
mutandis apply in relation to any bond executed by an applicant under
Sub-section (2-C), with the substitution of reference to a Magistrate or
Magistrates of the First Class by reference to the prescribed authority, and of
references to the Sessions Judge by references to the Controlling Authority.] [19][(3) Where permission is refused, the
grounds of such refusal shall be communicated to the applicant in such manner
as may be prescribed within ninety days of the receipt of such application]. (4) Where no orders are communicated within the
period mentioned in Sub-section (3) granting or refusing the permission, the
applicant may by a written communication call the attention of the Prescribed
Authority to the omission or neglect and if such omission or neglect continues
for a further period of thirty days the Prescribed Authority shall be deemed to
have permitted the proposed work: Provided that nothing in this sub-section shall construed
to authorize any person to act in contravention of the [20][regulations]
issued under [21][this Act] If at any time after a permission has been granted under
sub-section (2) of Section 7, the Prescribed Authority satisfied that such
Permission was granted in consequence of any material misrepresentation made or
any fraudulent statement or information furnished, the Prescribed Authority may
cancel such permission, for reasons to be recorded in writing and any work done
there under shall be deemed to have been done without such permission.][22] The prescribed authority may authorise any person to enter
into or upon any site or without assistant or workmen for the purposes of- (a) making any enquiry, inspection,
measurement or survey or taking levels of such site or building., (b) examining works under construction or
ascertaining the course of sewers or drains; (c) ascertaining whether any site is being
or has been developed or any building is being or has been erected in
contravention of [23][any
regulation made under this Act], or without permission referred to in Section 6
or in contravention of any condition subject to which such permission has been
granted: Provided that no entry shall be made except between the
hours of sunrise and sunset and without giving not less than twenty-four hours
written notice to the occupier or if there no occupier, to the owner of the
building or land. The Prescribed Authority may after obtaining the sanction
of the State Government, delegate all or any of its powers and functions to an
officer or authority subordinate to it.][24] [25][* **] (1) Any person who undertakes or carries
out the development of any site or [26][erects
re-erects or makes any material change] in any building or makes or extends any
excavation or lays out any means of access to a road in contravention of [27][any
regulation made under this Act] or without the permission referred to in
Section 6 in contravention of any condition subject to which such permission
has been granted, [28][or in
violation of any action taken under Sub-section (2) of Section 10 to stop
erection or re-erection of an building or the execution of any work] shall be
punishable with fine which may extend to ten thousand rupees and in the case of
a continuing offence, with a further fine which may extend to 5 hundred rupees
for every day during which such offence continues after conviction for the
first commission of the offence. (2) Any person who obstructs the entry of
a person authorised under Section 8 to enter into or upon any building or land
or molests such person after such entry shall be punishable with fine which may
extend to one thousand rupees. (3) If the person committing an offence
under this 'Act is a company, every person who, at the time of the offence was
committed, was in charge of and was responsible to the company for the conduct
of the business of the company, as well as the company, shall be deemed to be
guilty of the offence and shall be liable to be proceeded against and punished
accordingly: Provided that nothing contained in this sub-section shall
render any such person liable to any punishment provided in this Act if he
proves that the offence was committed without his knowledge or that he
exercised all due diligence to prevent the commission of such offence. (4)
Notwithstanding anything
contained in Sub-section (3) where an offence under this Act has been committed
by a company and it is proved that the offence has been committed with the
consent or connivance of, or is attributable to any neglect on the part of any
director, manager, secretary or other officer of the company, such director,
manager, secretary or other officer shall also be deemed to be guilty of that
offence and shall be liable to be proceeded against and punished accordingly. Explanation.- For the purposes of this section- (a) 'company' means a body corporate and
includes a firm or other association of individuals; and (b) 'director' in relation to a firm means
partner in the firm. [29][(1) Where the [30][erection
or re-erection of or material [31][change]
in] any building has been commenced or is being carried on or has been
completed in contravention of [32][any
regulation made under this Act] or without the permission referred to in
Section 6 or in contravention of any condition subject to which such permission
has been granted, the Prescribed Authority may, [33][without
prejudice to the provision of Section 9] make an order directing that
such [34][erection,
re-erection or material [35][change]
in] shall be demolished by the owner thereof within such period not exceeding
two months as may be specified in the order, and on the failure of the owner to
comply with the order the Prescribed Authority may itself [36][through
the local authority concerned or through such other agency as it thinks fit]
cause the [37][erection,
re-erection or material [38][change]
in] to be demolished and the expenses of such demolition shall be recoverable
from the owner in the same manner as an arrear of land revenue: Provided that no such order shall be made unless the owner
has been given an opportunity of being heard. [39][(2) If the prescribed authority is
satisfied that the erection or re-erection. of any building or the execution of
any such work as is referred to in Section 6 has been unlawfully commenced or
is being unlawfully carried on It may by written notice require the person
directing or carrying on such erection or re-erection or execution, to stop the
same forthwith and on his failure to do so. cause the carrying on of such
erection or re-erection or execution to be stopped and use or employ such
reasonable force as may be necessary therefor]. No Court inferior to that of a Magistrate of the first
class shall try an offence punishable under this Act. [40][(1) No prosecution for any offence
punishable under this Act shall be instituted except with the previous sanction
of the Prescribed Authority.] [41][(2) The Prescribed Authority may, and
if required by the Controlling Authority shall compound any offence punishable
under this Act, either before or after the institution of the prosecution. on
such terms (which may include payment of a sum of money by way of composition
for the offence) as it or the Controlling Authority, as the case may be, thinks
fit]. Notwithstanding anything contained in [42][Section
32 Of if, Code of Criminal Procedure, 1898], it shall be lawful for Court of a
Magistrate of the first class to pass any sentence authorised by the Act in
excess of its powers under the, said section. [43][***] (1) Any order made under Sub-section (2)
of Section 7 refusing or granting any permission shall, subject to the
provisions of Sub-section (2) be final and shall not be questioned in any
Court. (2) Any person aggrieved by an order under
section 7 refusing Or granting permissions [44][or by
an order section 7-A Cancelling a permission] [45][or by
an order under section 10 directing demolition for any construction or by the
initiation of prosecution for any offence punishable under this Act] may within
thirty days from the date of such order prefer an appeal to the Controlling
Authority shall be final and shall not be called in question in any court. [46][(3) The Controlling Authority may,
pending the Decision of an appeal filed under Sub-section (2), stay the operation
of the order appealed against. (4) An order under Sub-section (3) may be passed
on behalf of the Controlling Authority by its Chairman and such order shall be,
deemed to have been passed by the Controlling Authority anything to the
contrary contained in section 4 notwithstanding.] (1)
The Statement Government
may at any time either of its own motion or on an application made to it in
this behalf, call for the record of any case disposed of by the Controlling
Authority for the purpose of satisfying itself as to the legality or propriety
of any order passed under this Act and may pass such orders in relation thereto
as it may think fit: Provided that the State shall not pass an order prejudicial
to any person without affording such person a reasonable opportunity of being
heard. (2)
The State Government may,
by notification in the Gazette, delegate the powers conferred upon it by
sub-section (1) to any officer or authority which shall not be inferior to the
Chairman or the Controlling Authority][47]. No suit prosecution or other legal proceedings shall lie
against any person, for anything which is in good faith done or intended to be
done under this Act or the regulation made there under. (1) All fees realised under this Act and
all sums realised under Sub-section (2) of section 12 in relation to the
performance of the functions of the Prescribed Authority or the Controlling
Authority within the limits of a City (as defined in the Uttar Pradesh Nagar
Mahapalika Adhiniyam, 1959) shall be credited to the fund of the Nagar
Mahapalika concerned. (2) The State Government may by
notification in the Gazette extend the provisions of sub section (1) to any
Municipality as defined in the United Provinces Municipalities Act, 1916, with
effect from such date as it may direct, and thereupon the references in that
sub-section to a city shall in relation to that Municipality, be construed as
including references to that municipality. (3) The State Government may by
notification in the Gazette direct that the provisions of Subsection (1)-shall
cease to apply to any City and thereupon the provisions of Sub-section (1)
shall cease to apply to such city and likewise may rescind any notification
under Sub-section (2) and thereupon the provisions of Sub-section (1) shall
cease to apply to the municipality concerned. (4) Every Nagar Mahapalika or Municipal
Board to which the provisions of Sub-section (1) for the time being apply
shall, when so requested by the Prescribed Authority or the Controlling
Authority, make available to it such staff as may be necessary for the
performance of the functions of that authority, within the limits of the City
or the Municipality. as the case may be][48]. The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith contained in [49][any other
law in force at the commencement of this Act]., Nothing in this Act shall apply to- (a) the carrying 'out of works for the
maintenance, improvement or other alteration of any building, being works,
which effect only the Interior of the building, or which do not materially
effect the external appearance of the building; (b) the carrying out by any department of
the State Government of any works for the purpose of inspecting, repairing, or
renewing any sewers, mains, pipes, cables or other apparatus, including the
breaking open, of any street or other land for that purpose; (c) the erection of a building not being a
dwelling house is such building is required for the purposes subservient to
agriculture, (d) [50][***] (e) the erection of a place of worship or
a tomb or cenotaph or of a wall enclosing a graveyard, place, of worship, or a
tomb or a cenotaph samadhi, on land which at the commencement of this Act Is
occupied, by or for the purposes of such place of worship, tomb, cenotaph,
graveyard or samadhi; (f) excavation (including wells) made in
the ordinary course of agricultural operation: (g) the construction of unmetalled road
intended to give access to land solely for agricultural purposes. (1) The State Government, may by
notification in the official Gazette, make [51][rules]
to carry out the purposes of this Act. (2) In particular and without prejudice to
the generality of the foregoing power, such [52][rules],
may provide for all or any of the following matters, namely- (a) the summoning and holding meetings of
the Controlling Authority, the time and place where such meetings are to be
held, the procedure to be followed by the Controlling Authority, the conduct of
all business to be transacted by the Controlling Authority and the numbers of
members necessary to form a quorum: (b) the procedure to be observed by the
Prescribed Authority in the discharge of its functions under this Act; (c) the manner of authentication of orders
and other instruments, of the Controlling Authority and of the prescribed
Authority; (d) the form in which an application under
Sub-section (1) of the section shall be made and the information to be
furnished in such application'. (e) the regulation of the laying out of
means of access to roads; (f) the principles on which application
for permission under this Act may be granted (g) the manner of filing appeal under
Section the procedure of the Controlling Authority appeal., [53][(gg) Levy of fee on application etc.-
For the levy of fee on an application for grant of permission under section
7(1) of this Act in respect of matters specified in Sections 5 and 14 thereof
and for [54][inspection
or obtaining copies of] documents maps, etc., and on a memorandum of appeal
filed under Sub-section (2) of Section 15 of the Act, [55][and]
(h) any other matter which may be prescribed. All regulations made under this Act shall, as soon as may
be, they are made, be laid before each House of the State Legislature, which it
is in session, for a total period of thirty days, which may be comprised in its
one Session or in two or more Successive sessions, and shall, unless some later
date is appointed take effect from the date of their publication in the Gazette
subject to such modifications or annulments as to the two Houses of the
Legislature may, during the said period, agree to make, so however, that any
such modifications or annulment shall be without prejudice to the validity of
anything previously done there under][56]. [1] Substituted by UP Act
No. 41 of 1976 [2] Omitted by UP Act No.
11 of 1960 [3] Substituted by UP Act
No. 39 of 1966 [4] Original section
renumbered as sub-section-1 by UP Act No. 29 of 1966 [5] Inserted by UP Act
No. 29 of 1966 [6] Now Uttar Pradesh
municipal corporation Act 1959 [7] Substituted by UP Act
No. 41 of 1976 [8] Substituted by UP Act
No. 11 of 1960 [9] The words "the
secretary, local self Government or- were omitted by Act No. 41 of 1976 [10] Inserted by UP Act
No. 11 of 1960 [11] Omitted by UP Act No
11 of 1960 [12] Inserted by UP Act
No. 41 of 1976 [13] Substituted by UP Act No. 41 of 1976 [14] Inserted by UP Act No. 41 of 1976 [15] Substituted by UP Act No 26 of 1961 [16] Substituted by UP Act No. 41 of 1976 [17] Substituted by UP Act No 11 of 1960 [18] Substituted by UP Act
No. 41 of 1976 [19] Substituted by UP Act
No. 2 of 1964 [20] Substituted by UP Act No. 41 of 1976 [21] Substituted by UP Act No 11 of 1960 [22] Substituted by UP Act No. 2 of 1964 [23] Substituted by UP Act No. 31 of 1976 [24] Inserted by UP Act No. 11 of 1960 [25] Omitted by UP Act No. 41 of 1976 [26] Substituted by UP Act
No. 2 of 1964 [27] Substituted by UP Act
No. 41 of 1976 [28] Inserted by UP Act
No. 41 of 1976 [29] Sub-section 1 of
section 10 was renumbered by UP Act No. 41 of 1976 [30] Substituted by UP
Act. No. 11 of 1960 [31] Substituted by UP
Act. No. 2 of 1964 [32] Substituted by UP
Act. No. 41 of 1976 [33] Substituted by UP
Act. No. 41 of 1976 [34] Substituted by UP
Act. No. 11 of 1960 [35] Substituted by UP
Act. No. 2 of 1964 [36] Substituted by UP
Act. No. 2 of 1964 [37] Substituted by UP
Act. No. 11 of 1960 [38] Substituted by UP
Act. No. 2 of 1964 [39] Substituted by UP
Act. No. 41 of 1976 [40] Section- 12 was renumber as
sub-section 1 and sub-section 2 was inserted by UP Act No. 41 of 1976 [41] Section- 12 was renumber as
sub-section 1 and sub-section 2 was inserted by UP Act No. 41 of 1976 [42] Now section 29 of Code of Criminal
Procedure, 1973 [43] Omitted by UP Act No. 41 of 1976 [44] Inserted by UP Act No. 11 of 1960 [45] Inserted by UP Act No. 11 of 1960 [46] Inserted by UP Act. No. 2 of 1964 [47] Inserted by UP Act No. 2 of 1964 [48] Inserted by UP Act No. 41 of 1976 [49] Substituted by UP Act No. 41 of 1976
and shall be deemed always to have been substituted. [50] Omitted by UP Act No. 26 of 1961 [51] Substituted by UP Act
No. 41 of 1976 [52] Substituted by UP Act
No. 41 of 1976 [53] Inserted by UP Act
No. 11 of 1960 [54] Substituted by UP Act
No. 39 of 1976 [55] Inserted by UP Act
No. 2 of 1964 [56] Inserted by UP Act No. 41 of 1976THE UTTAR PRADESH (REGULATION OF BUILDING
OPERATIONS) ACT, 1958
PREAMBLE
Section 5A – [Master Plan for the Regulated Area
Section 7A – [Cancellation of Permission obtained Under Fraud
Section 8A –[ Section 8A]
Section 15A – [Revisional Powers of the State Government
Section 16A – [Crediting of Fees, etc., in the Funds of Local Authority
Section 20 – [Laying of Regulations before Legislature