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No. 812(2)/XVII-V-1-23-81
,Dated Lucknow, March 31, 1981
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the Uttar
Pradesh Zila Parishad Aur Mandi Sainiti (Karyakal Ka yistar) Adhiniyam, 1981 (Uttar
Pradesh Adhiniyam Sankhya 4 of 1981) a,s, passed by the Uttar Pradesh Legislature and assented
to by the Governor on March 31, 1981:
THE UTTAR PRADESH ZIIA PARLSHADS AND MANDI.SAMITIS
(EXTENSION OF TERM) ACT, 1981
[U. P. ACT Np. 4 OF 1981]
(As passed by the dttar Pradesh Legislature)
AN
ACT
further to extend the life of the Uttar Pradesh Zila Parishad (..?Ilpaltalik•
-Vyawasttta) Adhirifyarri, 1977, and the illtar Pradesh, icri,thr tltpa4an
Mandi &instils (Alpaltalik Vyawastki) Adhinirme 1972, :and tO validate
the actions taken or purporting to have been taken under the last
In entioned enactment. . . • - -
IT Is BEREBY enacted in the Thirtrsecoad Year of the Republic of India !
, . . iiil as follows:—
. i ,
1. This Act may be called the Uttar Pradesh Zila Parishads and Mandi
Sap:Otis (Extension of Tam) Act, 1981.
of 2. In section 2 of the Uttar Pradesh Zila•Parishads (Alpaltalik Vyalastha)]
.P. Adhiniyam, 1977, in sub-section (1), for the worcIS. ?Jul 5gure§ "81st d” .0€
of March, 1981", the words and figures "51st day of Marclr 1.082," * .stialf.be ,
substituted.
or S. In section 2 of the Uttar Pradesh Kridd Utpadan .Mandi Sarnia;
.(Alptkalik VyaWastha) Adhiniyam; 1972, hereinafter referred to ai the piindpal
91 Act, in sub,section ,(1)'• for the words "one rat; aq (words "two years'
--shall be substituted,- and be deemed to have been .sahstitteed with effect from
March 5, 1981. •
;Short tifie. •
Amendment
section 2 of U
Act no. 15
1977.
Amendment
section 2 of U
Act no. 7
am 51121 1mm 113:,311113', 1981
2—:Wfinfamwfiae (Wm 13w) 21%, 19771351111’
gn,—wm(1)w,wsmmfi"31mé1981"%Wfiwmm~(
(fi’ 1977 a“; W 31 m, 1982”zafi11_¢rrm1r '
331mm. 3—wmnfixmqfitafifit(mfimm)afirfim
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m2,.-afi_fi?fiwmml » -
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L m. .:
No. 812(2)]XVVII~VI—l‘-23-81
pated LucImaw, Marc/1 31, 1981
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
,_ the Governor is pleased to order the publication of the following English translation of the Uttar
‘ Pradesh _Zila Parishad Aur Mandi Sainiti (Karyakal K11 Vistar) Adhiniyam, 1981 (Uttar 1
Pr'adesh Adhmiyam Sankhya 4 of 1981) as passed by the Uttar Pradesh Legislature and assented
to by the Governor on March 31,1981:
THE UTTAR PRADESH ZILA PARISHADS 'AND MANDI SAMITIS :
(EXTENSION ,OF TERM) ACT 1981 I
[U. 1’. ACT No. 4 OF 1981]
(A: parsed by the dttar Pradeth Legislature)
AN ,
ACT 1’1
further to extend the life of the Uttar PradsSh ZIIa Pa1ishad (Al halite-
Vyawasthq)}1dhiniyam, 1977, and the Utter Pradssh Knish: tgadau
Mandi Sarm'ti: (Alpahalik Vyauiasthd) Adhiniyam, 1972, and to validate
the actions taken or pu1po7ting to have been taken under 1119' last
"167111017171 0170617118111. . , .. ,, , .
11‘ Is my enacted in the Thixty- -second Year of the Republic of India3
as follows: — ~ ~. 41%
1. This Act may be called the Uttar Pradesh Zi1a Parishads and Mandi .
Samitis (Extension of Tenn) Act, 1981. ..l
Amendment of 2. In section 2 of the Uttar Pradesh Ziia Pan'shads (A1pakalik V yawastha)‘..
SMIOHZOfUHP Adhiniyam,1977, in sub section (1), 101 the words and figures "3_lst day of
$70915 0 March,1981" the words and figures "515: day _o£ M11211 1982" 9111119
substituted. '
Amendment of 3. In section 2 of the Uttar Pradesh Krishi Utp adan Mandi Samitis.
.Section 2 ofU P ”A! akalik Vyawastha) 'Adhini ym 1972, hereinafter refined to as‘ the pn'ndpal
83110.7 0.1 "Act, in sub-section (), for the woyds- "one 7&1". 11,1118 {Worth' '1wo yams” .
" ‘ 1 72 _- ' *shall- be substituted and be deémed to have been substituted Wig]; effect from
' March5, 1981. _ . ,_ 1. .1 . 1 1 I
Short title. ~
e.
397 Abl griTT9RuT TAZ, 31 1TT4, 1981
pidtvimistanding anything contained in the principal Mt or any other Validation.
krir or the time being in force, anything done or purporting to have been
er any action taken or purporting to have been taken, or any order
ranporang to have been made ((including any tax levied or fee
Itry -District Magfistrate, or by any officer specified by him *miler
etaegitcy of subsection 11)1 of section 2 of the principal 'Act shall be deemed
to lie said always to have been as valid as if the provisions of this %a were
in force at all material times.
By order,
G. B. SINGH,
Sachiv:7
Alt RIT 0914010---g 000 2 TTW:id (fO)--1-4-81-( 2 )-.1981-2o45
WWKTMWWWZ,31W1§,1981 ~ \. ,
., . anv
mg; 0:00 havebeen made “including anymleue'd pr ice
“‘5‘. ‘1 Dian-i Magimnorfiyanyfifioerspeakdfiy '
yfimb-sedfionlllofsecfionfiohfie dpalAaalianb‘edeaned
alwa
wk?! ystohave unfiduflfiemwdhfiis‘flam
m at all maten'al tines. _ _ ._ _
V . By order,
G. B. SINGH.
Sachivffi
{macaw-«om 2 Irma (fizo)—-1-—4-8 1—( 2 )m1981—2045 Kim's) l
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