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Free.
Amendment
section 59 of
President's Act
no. 11 of 1973 as
re-enacted by
U. P. Act no. 30
of 1974.
Repeal and
savings.
Short title and
commencement.
No. 759(2)/XV11-17— 1-(Ka)-2-1982
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 Uttar
Pradesh Nagar Yojana Aur Vikas (Sanshodhan) Adhiniyam, 1982 (Uttar Pradesh Adhiniyam
Sankhya 6 of 1982), as passed by the Uttar Pradesh Legislature and assented to by the President on February 25, 1982.
THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT.
(AMENDMENT) ACT, 1982
[UP. ACT NO. 6 OF 19821
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Urban Planning and Development Act,
1973. IT LS HEREBY
enacted in the Thirty-third Year of the Republic of India as • follows :-
1. (I) This Act may be called the Uttar Pradesh Urban Planning and
Development (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on December 31, 1981.
2. In section 59 of the Uttar Pradesh Urban Planning and Development
Act, 1973, hereinafter referred to as the principal Act, in sub-section (14),
for the word and figures "December 31, 1981" the word and figures "December 31, 1982" shall be substituted.
3.
(I) The Uttar Pradesh Urban Planning and Development (Amendment)
Ordinance, 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the provisions of the principal Act, as amended by the Ordinance referred to in
sub-section (1), shall be deemed to have been done
Or taken under the corres- ponding provisions of the principal Act as amended by this Act, as if the provi-
sions of this Act were in force at all material times.
By order,
G. B. SINGH,
Sachiv.
tour° Toito-IToifto 366 ffro (fro)-272_82__( 3992)-1982-700 (4
1F0) I
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nfirf‘fiw a? were em) FREE-T W Err new 2‘1 I
No. 759(2)/XVlI-V— l-(Ka)-2-1982
Dated Lucknow, February 26, 1982
THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT: ‘
(AMENDMENT) ACT, 1982
[U.'P. Ac-r No. 6 or 1982]
(A: passed by the Uttar Pradesh Legislature)
AN
as follows :—
Short title d ' I A '
commencemefiltl. l. (1) This Act may be called the Uttar Pradesh Urban Planning and
Development (Amendment) Act, V4982.
(2) It shall be deemed to have come into force on December 3l, 1981. -
Amndment 2. In section 59 of the Uttar Pradesh Urban Planning and Development -;"
fixgg‘e‘nmsg Ag: Act, 1973, hereinafter referred to as the principal Act, in sub-section (l4),for the 3;
no. u 0f1973 .5 word and figures “December 31, 1981” the word and figures “December 3], 1982’”
lei-enamd by shall be substituted.
. P. Act no 30
of 1974.
Ripeal and 3. (l) The Uttar Pradesh Urban Planning and Development (Amendment)
sav ngs,
Ordinance, 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything done or an
theprovisions of the principal Act, as amended by the Or
sub—section (1), shall be deemed to havebeen done or tak I
pondmg provisions ofthe principal Act as amended by this Act, as if the provi-
sions ofthis Act were in Force at all material times.
‘I‘Yoqéo {MM—twine 366HTO (fWTO)—~‘27~2—82——<3992)-—1982——700(fiifio) _l