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No. 725(2) PCVII—V-1-(Ka)-1-82
Dated Lucknow, February 26, 1982
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
India,
Pradesh Nagar Swayatta Shasan Vidhi(Sanshodhan Adhiniyam, 1982) Uttar Pradesh
Adhiniyam Sankhya 8 of 1982) as passed by the Uttar Pradesh Legislature and assentedto by
the Governor on February 25, •1982.
THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS
(AMENDMENT) ACT, 1982
[U. P. ACT No. 8 OP 1982]
(As passed by the Uttar PradeshLegislature)
AN
ACT
further to amend the Uttar Pradesh Municipalities, Notified Areas and Town
Areas (Alpakalik Vyavastha) Adhiniyam, 1977 and the Uttar Pradesh Urban
Local Self-Government Laws (Third Amendment) Act, 1978.
IT Is HEREBY enacted in the Thirty-third Year of the Republic of India
as follows
Short Una and
commencement.
1. (1) This Act may be called the Uttar Pradesh Urban Local Self-
Government Laws (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on December 24, 1981.
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No. 725(2) IXVII—V-l-(Ka)—1-82
Dated Lucknow, February 26, 1982
, IN pursuance of the proV‘ - , l u f
India, the Governor is pleased to mom: of clause (3) of Artxcle 348 of the Constltu on 0
Order the publication of the following English translation of
the Uttar Pradesh Nagar Swayatca - . ' -
dhiniya Sankhya 8 of' 1982) as Shasan V1dhx(Sanshodhan Adhmxyam, 1982) Uttar Pradesh
the Governor on February 25, 19Psilzs'sed by the Uttar Pradesh Legislature and assentedto 'by
THE “TAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS
(AMENDMENT) ACT, 1932
[U. P. ACT No. 8 or 1982]
(Aspassed by the UttarPradesh Legislature)
AN
ACT
further '0 amend the Uttar Pradesh Municipalities, Notified Areas and Town
Area: (Alp akalik Vyavastha) Adhiniydm, 1977 and the Uttar Pradesh Urban
Local Say-Govflnment Laws (Third Amendment) Act, 1978.
IT ‘5 "m“ enacted in the Thirty-third Year of the Republic of India
as follows :— .
Short title und
Whoa mom.
1. (1) This Act may be called the Uttar Pradesh Urban Local Self-
Government Laws (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on December 24, 1981.
Eff-”K "if“ j“; .‘
wweaugmemnnw, e. 7.,
Amendment of
section 3.
Amendment of
section 24 of
U.P. Act no. 3$
of 1978.
Re peal and
sayings;
nnkvr%iltjRaf trn1 26 %Wei 1982
.2. 'In section 2 of the Uttar Pradesh Municipalities, Notified Areas and
TON'in Areas (Alpakalik Vyavastha) Adhiniyam, 1977, hereinafter referred to
't its the brincipal Act, for the word and figures "December 31, 1981" wherever
, 'occurring, the word and figures "December 31, 1982" shall be substituted.
3. Di section 3 of the principal Act, for the word and figures "Decem-
ber 3y 1981", the word and figures "December 31, 1982" shall be substituted.
In section 24 of the Uttar Pradesh Urban Local Self-Government Laws
(Third Amendment) Act, 1978, for the word and figures "December 31, 1981"
,tbe word and figures "December 31, 1982" shall be substituted.
, 5. (1) The Uttar Pradesh Urban Local Self-Government Laws (Amend-
ment) Ordinance, 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act or the Act referred to in section 4 as amended by the Ordi-
nance referred to in sub-section (1), shall be deemed to have been done or taken
under the corresponding provisions of the said Acts as amended by this Act, as
if the provisions of this Act were in force at all material times.
Amendment of
section! of U.P.
Act no. 13 of
1977.
By order,
G. B. SINGE,
Sachlv.
‘j
!IWO ILO 00-(-e-11(0 te 383 GTO (*ITO ) —2 7-2-82-4-(, 888)-1 982-700 Os
mmm'm; 26 'B'wfi’,‘ 1932
‘ 3
“-2. I iln section 2 of the Uttar Pradesh Municipalities, Notified Areas and Amendment of
'- TAM) Arens (Alpnkalik Vyavastha) Adhiniynm, 1977, hereinafter referred to “won 2 “D'P'
Act no.
" 4; the brincipal A012 f07 the word and figures “December 3], 1981” wherever I977-
” ' "occurring, the word and figures “December 31, 1982" shall be substituted.
the word and figures “December 31,1982” shall be wa/ituled. _°“978-
. ,5. (1) TheUttar Pradesh Urban Local Self- Government Laws (Amend- Re a]
°-__’° ment) Ordinance, 1981 is hereby repealed. " “3‘-
.=_(2) Notwithstanding such repeal, anything done or any action taken under
I ' (Heprincipal Act or the Act referred to in section 4 as amended by the Ordi-
Jnance referred to in sub-section (1), shall be deemed to have been done or taken
V nnder the corresponding provisions of the said Acts as amended by this Act, as
' 3.3 if the provisions of this Act were in force at all material times.
By order,
G. B. SINGH,
‘Sachlr.
13 of
f 3 In' section 30f theprincipalAct, for the word and figures “Decem- Amendment of
ber3], 1981", the word and figures ”December 31,1982” shall be substituted. ”a!” 3‘
'4 In section 24 of the Uttar Predesh Urban Local Self- Government Laws Amendment of
(Third Amendment) Act, 1978, for the word and figures “December 31 1981” '63‘4‘221210. g
Ind
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