Uttarakhand (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002 (Amendment) Act, 2007*
| [Uttaranchal Act No. 8 of 2007] | [3rd December, 2007] |
[Be enacted in the 58th Year of the Republic of India by the Uttarakhand Legislature as follows]
An Act Further to amend the Uttaranchal (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002
* As passed by the Uttarakhand Legislative Assembly and assented to by the Governor on December 03, 2007.
1. Short Title and Commencement.- (1) This Act may be called the Uttarakhand (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002 (Amendment) Act, 2007.
(2) It shall come into force at once.
2. Amendment of Section 6 of The Uttaranchal (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002.- In section 6(1)(a) of The Uttaranchal (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002, the words "fortyfive" shall be substituted by the word "sixty".
3. Repeal and Savings.- (1) The Uttarakhand (The Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002 (Amendment) Ordinance, 2007 is here by repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the aforesaid ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this Act had come into force on September 12, 2007.