Preamble
Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 (Second Amendment) Act, 2006*
| [Uttaranchal Act No. 5 of 2006] | [4th April, 2006] |
An Act
A Bill further to amend the Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 in application to the State of Uttaranchal-
Be it enacted by the State Assembly in the Fifty-seven the Year of the Republic of India, as follows:-
Section 1. Short title, Application and Commencement
1. Short title, Application and Commencement.- (1) This Act may be called the Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 (Second Amendment) Act, 2006.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall come into force at once.
Section 2. Amendment of Section 13, Sub-section 7 of the Principal Act
2. Amendment of Section 13, Sub-section 7 of the Principal Act.- The Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 shall be amended as follows:-
The words "The elected members of" shall be prefixed to sub-section (7) of section 13.
Section 3. Repeal & Saving
3. Repeal & Saving.- (1) The Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation & Modification Order, 2002 (Second Amendment) Ordinance 2005 (No. 04, 2005) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.