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No. 2587(2)/XV1I-V-1-113-81
Dated Lucknow, October 22, 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 Malin Basti Kshettra (Sudhar Aur Nipatan) (Sanshodhan) Adhiniyam, 1981 (Uttar
Praded Adhiniyam Sankhya 18 of 1981), as passed by the Uttar Pradesh Legislature and assented
to by the Governor on October 20, 1981:
THE UTTAR PRADESH SLUM AREAS (IMPROVEMENT AND
CLEARANCE) (AMENDMENT) ACT, 1981
[U. P. An' No. 18 or 1981]
(As PASSED BY THE UTTAR PRADESH LEGISLATURE),
AN
ACT
Repeal and sav-
ings.
to amend the tibial- Pradesh Slum Areas (Improvement and Clearance) Act,
1962.
IT Is HEREBY 'enacted in the Thirty-second Year of die Republic of India
as follows
(I) This Act may be called the Uttar Pradesh Slum Areas (Improve-
ment and Clearance) (Amendment) Act, 1981.
(2) It shall be deemed to have come into force on August 14, 1981.
In section 18 of the Uttar Pradesh Slum Areas (Improvement and
Clearance) Act, 1962, hereinafter referred to as the principal Act, the following
explanation shall be inserted at the end, namely :—
"Explanation—Where a house or part thereof, or vacant land is to be
allotted to any person under this Act, the Competent Authority . may
lease out the same to the allotee for such period and on such rent and:
other conditions as may be prescribed."
(1) The Uttar Pradesh Slum Areas (Improvement and Clearance), 0.0
(Amendment) Ordinance, 1981 is hereby repealed. nanie
1361 I . (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
corresponding provisions of the principal Act as amended by this Act, as if the
provisions of this Act were in force at all material times.
Short 00e and
commencement.
Amendment of
section 18 of
U. P. Act no.18
of 1962.
By order,
G. B. SINGH,
Saadi%
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No. 2587(2)/XVll-V-l—ll3—8l
. DaredLuc/maw, October 22, 1981
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution-oflndia,
the Governor is pleased to order the publication of the following English translation ofthe Uttar
Pradesh Malin Basti Kshettra (Sudhar Aur Nipatan) (Sanshodhan) Adhiniyam, 1981 (Uttar
Praded Adhiniyam Sankhya 18 of 1981), as passed by the Uttar Pradesh Legislature and assented
to by the Governor on October 20, 1981: 1.
THE UTTAR PRADESH SLUM AREAS (IMPROVEMENT AND
, CLEARANCE) (AMENDMENT) ACT, 1981
[U. P. ACT No. 18 or 1981] _
(As PASSED BY THE UTTAR PRADESH LEGISLATURE).
AN
ACT
to amend the Unit” Pradesh Slum Areas (Improvement and. Clearance) 'Ad,
1962.
IT IS HEREBY i' enacted in the Thirty—second Year of the Republic of India
as follows 1'7 '
Short title and l. (I) This Act may be called the Uttar Pradesh Slum Areas (Improve-
commencement. merit and Clearance) (Amendment) Act, 1981.
(2) It shall be deemed to have come into force on August 14, 1981.
Amendment of 2. In section 18 of the Uttar Pradesh Slum Areas- (Improvement and
5661')“; c.1110 10g Clearance) Act, 1962, hereinafter referred to as the principal Act, the following
011962. explanation shall be inserted at the end, namely :—
“Explanation—Where a house or part thereof, or vacant land is to be
allotted to any person under this Act, the Competent Authority. may
lease out the same to the allotee for such period and on such rent and:
other conditions as may be prescribed." »
_ 3. (1) The Uttar Pradesh Slum Areas (Improvement and Clearance U .0
1133”] and say (Amendment) Ordinance, 1981 is hereby repealed. )‘ nail?“
. (2) Notwithstanding such repeal, anything done or any action taken under 130
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' '
corresponding provisions 01 the principal Act as amended by this Act, as if the y‘
provisions of this Act were in force at all material times
By order,
. .7 . G. B. SINGH,
. Sac/xiv.
w)0qaogow“ro——qotr’fo 151 {no (f‘aaro) —22—10—81—(2354)—1981—700(lino) I