Uttar Pradesh act 11 of 1979 : The UTTAR. PRADESH KRISHI UTPADAN MANDI SAMITO (ALPAKALIK VYAWASTHA) (SANSHODHAN) ADHINIYAM,1979

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Dated Luctroiv, March 31, 1979

IN plIrstranc2 of the provisions of Clause (3) of Article 348 of the Constitut100

of India, the Governor is pleased to order,the publication of the following English translaii* of the Uttar Pradesh Krishi Utpadan M tndi Samiti (Alpakalik Vyawastha) (Sanshod1014

A dhiniyam, 1979 • (Uttar Pradesh Adt iniyarn S?.nkitya 11 of 1979) as passed by the !Jae

pradesh Legislature and assented to by the, Got/al-not. on March 30, 1979

THE UTTAR . PRADESH KRISHI UTPADAN MANDI SAMITO (ALPAKALIK VYAWASTHA) (SANSHODHAN) ADHINIYAM,

[U. P. ACT NO., 11 OE 1979] As passed by the fluor Pradesh Legislature):

'AN•

ACT

further to amend .the Uttar Pradesh Krishi Utpadan Man di SaMitis (Alpe Vyawastha) Adhiniyam, 1972

IT IS HEREBY enacted in the Thirtieth .Year of the Republic of India,

follows :—

Short title and 1. (I) This Act may be ; called the Uttar Pradesh Krishi Utpadan itfa:h;dj

commencement. Sarnitis (Alpakalik Vyawastha) (Sanshodhan) Adhiniyam, 1979.

Amendment of section 2o1 U.P. Act 7 of 1972

(2) It shall be deemed to have come into force on December 27, •1978,

2. In section 2 of the Uttar Pradesh Krishi Utpadan Mandl Sartte (Alpakalik VyaWastha) Adhiniyam, :1972, hereinafter referred to as the princip44

Act, in..sub-section (1), for the words "one year", the words "two years" hall

be substituted and be deemed always to have been substituted.

Emma-Fa; 2:432 fin $51 semen fifi effia (nwnl‘r‘m awn) Vietnam, 197 Fme‘emzm 56?, fire m {a afafamr naigrmrz, am '2 IT, swam (1) it, era ”W art?” a? e " 1972;5'Tmi ER era: "5‘! are?” (a fair :«rrc‘rs‘r alt 633 a rd mi we? mini l m WW ‘ mm 3—4154 3&1qu 2n mm: Erie fatal 51774" feta if fea‘r 31a 3% g‘fi gm git , (11$) EH #3? fia‘f if Gigi 1161' azfafmm air am 2 fit Hiram (1 as (e) e trier? El'd’i Effie e1 efvraa 3e afafwné mm? a: 3% m ‘ Inn 3. air fiefi efnfirifi em, nit (a?) anfieiaiefifi wifiqmwfifiifiefif‘aw‘f erésrfi Half: 'nm a, fem-r nfivga em, , " fen-r trzrr an fafim rm arewfixa Efi‘ré W5, qr aft ml at e? M? areTfiIa $75? Win :11 Few m an Fan Wan mafia 357% ‘a'rén (fags; mafia eaggvmr fié mt? 5!me Hl6$ air 3) 3H new fa'fartrru aftt Héa mama {gr we! 3mm WIFfi' mm $ WE an? male em: qt Sl'firj‘l' 21‘ 1 W W 4__(1) Fifi? fin eff: seq-raw fie? «Feta (Wefiae New) (em; HWEHT, 1979 Qfiem ffiI‘r‘ea fem arena 1 (2) fiF‘l firmer % 37% gq 3ft. we airman em weren‘rfira 115 arr-diam» mi BE mafia ea 357% mi m waiving“! are via-Few am wresflfea {a fiarqu % flame W331i 3‘: mite :53: mi tn mic-ital Weft mm 1m? a; 21%?qu a No. SSS/XVII—V-l-l9-i979 VDatEd Lucklipié, Marc/1 31', ‘1979 IN pursuauc: of the provisions of clause (3) of Atticle 348 of the Constitu of India, the Governor is pleased to order-the publieltion of the following English translatio of the Uttar Pradesh Krishi Utpadan Mindi Semiti (Alpakalik Vyawestha) (Sanshod Adhiniyam, 1979 .(Uttar Pradesh Adiiniyum Sankhya 11 of 1979) as passed by the U pr-adesh Legislature and assented to by the/(Governor on March 30, 1979 : x THE UTTAR, PRADESH KRISHI UTPADAN MANDI SAMI (ALPAKALIK VYAWASTHA) (SANSHODHAN) ADHINIYAM, '19’199' [U. P. ACT $0.11 or 1979] if (A: passed by the =Uttar Pradesh Legislature): ACT V further to amendthe Uttar Pradesh Kn'shi Utpadan Mandi Sa'mitis (AIM ‘ ' Vyawauha)‘ Adhiniyam, 1972 ' IT IS HEREBY enacted in the Thirtieth’ Year of the Republic of Ind-1&4 followsz~ H . ,. , ’ ' ’ _ Short title and 1. (1) This Aet may be talked the Uttar Pradesh Krishi Utpadan'h commencement. Samitis (Alpakalik Vyawastha) \(Sanshodhan) Adhiniyam, 1979. (2) It shall be deemed to have come into force on December 27. 1973 . Amendmom'of 2. In section 2 of the Uttar Pradesh Krishi Utpadan Mandi 5 section 20! U.P. (Alpakalik .VyaWastha);Adhiniyam,-'1972, hereinafter referred to as the pri! . A“ 7 “1972 Act. in.;sub-s_ection (1), for the words "one year", the words ”two years” be substituted and be deemed alWays to have been gttbstituted.

Ini AV 4101i3Itut TW, 31 111, 1979

validation.

3. Notwithstanding anything contained in the principal Act or any haler law for the time being in force, anything done or purporting to have been done,

c any action taken or purporting to have been taken, or any order made or

. purporting to have been made (including any tax levied or fee charged) by—

the ad hoc committee constituted in accordance with clause (a)

of sub-section (1) of section 2 of the principal Act in the market area where such committees have been constituted before the commencement

of this Act; and .

the District Magistrate in the market areas where no such com- mittees have been constituted before such commencement ;

shall be deemed to be and always to have been as valid as if the provisions of

.

Repeal and

this Act were in force at all material times.

4. (1) The Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik savings.

ord'r V.yawastha) (Sanshodhan) Aclhyadesh, 1979, is hereby repealed.

ge. 2 (2) Notwithstanding such repeal, anything done or any action taken under

the provisions of the principal Act as amended by the said Adhyadesh shall be

deemed to have been done or taken under the corresponding provisions of the

principal Act as amended by this Act as if this Act were in force at all material By order,

times. R. C. DEO SHARMA,

Sachtv.

vtt

ROO

050) 1

-AO EDO 439 RIO (1010)--31-3-79 —(4210) —1979-6 50

ma 51-22! uarmtvt «are, 31 Writ, 1979 Validation. x,— ncd in the principal 'Act or any other have been done. 0 have been taken, or any order made or ' ' d or fee charged) by— tax levre constituted in accordance with clause (a)' he market areas the ad has committee of section 2 of the principal Act in t have been constituted before the commencement Notwithstanding a the time being in force, an igw for on taken or purporting l .» ,0: any anti ‘ p Purpol‘tlfig i) of sub-section (1) of this Act. and ii) the District Magistrate in the market areas where no such com- mittees have been constituted before such commencement; med to be and always to have been as valid as it the provision e in force at all material times. Krishi Utpadzm M shodhan) Adhyadesh, 1979, is hereby repealed. tanding such repeal. anything done or any action taken under the principal Act as amended by the said ’Adhyadesh shall be ken under the corresponding provisions of the been done or ta this Act as if 'his Act were in force at all material sofi andi Samitis V(Alpakalik $35,512:an l) The Uttar Pradesh ‘ (2 Notwiths the provisions of deemed to have a1 Act as amended by (42i0)—-1979—-s so Gt 3 'princip times. By order, R. 0. DEC SHARMA. Sachtv. ' $40 _ — no) I . Rafi“?