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No. 1286(2)/NLVII-V1h125-74
Dated Lucknow, March 29, 1975
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India
the Governoris pleased to order the publication of the following English translation of the
UttaliPradesh Hindu Sarvajanik Dharmik Sanstha (Sampatti ApavyaV,Niwaran) (Asthai Adhi-
kar (Jarf,Raklitie Ka) Adhiniyarri, 1975 (Uttar Pradesh Adhiniyam Sankhya 11 of 1975)as passed
by thetttar Pradesh Legislature- 8.bd assented to by the President on March 25, 1975:
THE UTTAR PRADESH HINDU PUBLIC RELIGIOUS INSTITUTIONS
, (PREVENTION 0} DISSIPATION OF PROPERTIES) (TEMPORARY
POWERS) (CONTINUANCE) ACT, 1975.
[UTTAR PRADESH ACT NO. 11 OF 1975]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to extend the by' of the Uttar Pradesh Hindu Public Religious Institu-
tions (Prevention of Dissipation of Properties) (Temporary Powers)
Act, .1962.
IT IS HEREBY enatted in the Twenty-sixth Year of the Republic of India
as follows
Short title. 1. This Act may be called the Uttar Pradesh Hindu Public Religious
Institutions (Prevention of Dissipation of Properties) (Temporary Powers)
(Continuance) Act, 1975.
Amendment of 2. In spb-section (3) of section 1 of the Uttar Pradesh Hindu Public
section I of U. P.
Act no. XXII
Religious Inkitutions Prcvention of Dissipafion of Properties) (Temporary
o f
1962
Powers) Act, 1962, for the words "Twelve years", the words'fourteen years" shall
Fe substituted.
Repeal of U. P. 3. The Uttar Pradesh Hindu Religious Institutions (Prevention
ordinance 60. 22 of Dissipation of Properties) (Temporary Powers) (Continuance) (Ordinance,
of 1974. 1g74 is hereby repealed.
cum ?t, -
Eg.9-1t Fru( ritzm,
en,
Aft'
1962r •
/Tioto,,tito -qoztto 618 T.T7efa (t0)--3225--1975-1,661 (in) I
' 33? win fifilfiiifl Jam, 'zéwfi, 197's
. . J 125-74
DatedLucknb'y, MN c1229, 1975
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India
the Governof‘i'is pleased to order the publication of the followingEnglish translation of the
UttafiPrédesh; Hindu Sarvajanik DharniikSanstha (Sampatti Apavy‘ayNiwaran) (Asthai Adhi-
kar (Jin‘vRakhn'e Kg) Adhiniyarn, 1975'(=Uttar Pradesh Adhiniyam Sankhya ll ‘0f1975)as passed
' by the‘TUttar Prad'esh Legislaturé‘ and assented to by the President on March 25, 1975:
THE UTTAR PRADESH HINDU PUBLIC RELIGIOUS INSTITUTIONS
(PREVENTION O} DISSIPATION OF PROPERTIES) (TEMPORARY
at POWERS) (CONTINUANCE) ACT, 1975. l "
2’...) V . , [UTTAR PRADESH Am“ Not 11 OF 1975]
(A5 pqsred by the Uttar Pradesh Legislature)
. ' _ ACT
further to extend the Me of the Uttar Pradesh Hindu Public Religious Institu-
tions (Prevention of Dissipation of Propertier) (Temporary Powers) Heel
Act, _1962. xx“;
IT IS HEREBY enacted in the Twenty-sixth Year of the Republic of India
as follows ':— '
l, This-Act may be called the Uttar Pradesh Hindu Public Religious
Institutions (Prevention of Dissipationlof Properties) (Temporary Powers)
(Continuance) Act, 1975. ‘ ' ' ' -
Aniendmcm of 2. In s ib-section (5’) of section 1 of the Uttar Pradesh Hindu Public
““10“ l °§xlxli P; Religious ln titutions (Prevention of Dissipation of Properties) (Temporary
33% “°' ° Powers) Act, 1962, for the words “Twelve years”, the words ‘ifourteen years” shall
be substituted.
Short title.
Repealof U. P. 3. The Uttan‘ Pradesh Hindu Religious Institutions (Prevention
Ordinance no. 22 of Dissipation of Properties) AV (Temporary Powers) (Continuance) (Ordinance,
of 1974- 1974 is hereby repealed.
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