Uttar Pradesh act 7 of 1982 : The UTTAR PRADESH NAGAR MAHAPALIKA (SANSHODHAN) ADH1NIYAM, 1982

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Ministry
  • Ministry of Vidhai

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No. 726(2)/XVII-NT-1 -167-8 I 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 Mahapalika (Sanshodhan) Adhiniyam, 1982 (Uttar Pradesh A dhiniya m Sealy a 7 of 1982), as passed by the Uttar Pradesh Legislature and assented to by the Governor on Feb- ruary 25, 1982:

Amendment of section 3 of U. P.

Act no.2 of 1959. Amendment of

section 580.

Repeal and savings.

THE UTTAR PRADESH NAGAR MAHAPALIKA (SANSHODHAN) ADH1NIYAM, 1982

[U. P. ACT No. 7 OF 1982] (As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959.

IT is HEREBY enacted in the Thirty-third Year of the Republic of India as follows:—

Short title and commencement. 1. (1) This Act may be called the Uttar Pradesh Nagar Mahapalika (San- shodhan) Adhiniyam, 1982.

(2) It shall be deemed to have come into force on October 24,.1981.

In section 3 of the Uttar Pradesh Nagar, Mahapalika Adhiniyam,1959 hereinafter referred to as the principal Act, sub-section (3) shall be

omitted. In section 580 of the principal Act, in sub-section (1), between the words "from the date of coming into operation of this section" and the words "have

effect" the words "or from the date of constitution of a Mahapalika under this Act whichever' is later" shall be inserted.

(1) The Uttar Pradesh Nagar Mahapalika (Amendment) Ordinance U• P't 1981 is hereby repealed. •

• nanCt (2) Notwithstanding such repeal, anything done or any action taken under • 17 of.

the provisions of the principalAct, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the correspond- ing provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.

By order, G. B. SINGH,

Sac/ii;. otoozioto---go rfto- 364 kr0(fitiTO)--27-2--82--(3990)---1982--700 (liTO)

/ ea": far We «we, zejraw‘t 1 9 32‘ firm: «‘6sz {filessefi am 3 arr man um ssoan No. 726(2)/XVII-V—l-167-8 l 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 Mahapalika (Sanshodhan) Adhiniyam, 1982 (Uttar Pradesh Adhiniyam Saraklya 7 of 1982), as passed by the Uttar Pradesh Legislature and assented to by the Governor on Feb- ruary 25, 1982: THE UTTAR PRADESH NAGAR MAHAPALIKA (SAIIISHODHAN) . ADI-HNIYAM, 1982 [U. P. Acr NO. 7 or 1982] (A: passed by the Uttar Pradesh Legislature) AN ACT further to amend the Uttqr Pradesh Nagar Mahapah‘ka Adhim‘yam, 1959. IT Is HEREBY enacted in the Thirty-third Year of the Republic of India as follows :— Short title and 1. (I) This Act may be called the Uttar Pradesh Nagar Mahapalika (San- eommenoement shodhan) Adhiniyam, 1982. V (2) It shall be deemed to have come into force on October 24,1981. Amendment of 2. In section 3 of the Uttar Pradesh NagarvMahapalika Adhiniyam,ll959 sedionSofU.P. ' as the rin i al t - ' ' ’ Actna.20f1959. hereinafter referred to p c p ‘ Ac , sub section (3) shall be omitted. Amendment of 3. In section 580 of the principal Act, in sub-section (1), between the words section 580. “from the date of coming into operation of this section” and the words “have effect” the words “or from the date of constitution of a Mahapalika under this Act Whichever'is later” shall be insertEd. A ' . Repeal ‘ and 4. (l) The Uttar Pradesh Nagar Mahapalika (Amendment) Ordinance, laVlnB. 1981 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principalAct, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the correspond- ing provisions of the principal Act as amended by this Act, as if the provisions “of this Act were in force at all material times. By order, G. B. SINGH, Snc/ziv. noqmzlotfio—azotfio— 364 m0(faar0)——27—2~32~—(3990)“1982—400 (tiara) r

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