2
THE UNITED PROVINCES BADRINATH (SANITATION AND
IMPROVEMENT) (REPEAL) ACT, 1975
[U. P. Act No. 27 of 1975]
Passed in Hindi by the Uttar Pradesh Legislative Assembly on July 28, 1975 and by the
Uttar Pradesh Legislative Council on July 30, 1975.
Received the assent of Governor on August 14, 1975 under Article 200 of ‘the
Constitution of India’, and was published in the Uttar Pradesh Gazette extraordinary dated
August 18, 1975.
AN
ACT
to repeal the United Provinces Badrinath (Sanitation and Improvement) Act, 1945 and
to make consequential provisions .
It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows:-
Short title 1. This Act may be called the United Provinces Badrinath (Sanitation and
Improvement) (Repeal) Act, 1975.
Repeal of U.P. Act
no. V of 1945 and
consequential
provisions
2. (1) The United Provinces Badrinath (Sanitation and Improvement) Act,
1945, hereinafter referred to as the said Act, is hereby repealed.
(2) With effect from the date of commencement of this Act--
(a) all powers, functions and duties under the said Act of Shri Badrinath
and Shri Kedarnath Temples Committee constituted under the Uttar
Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939
(hereinafter called the said Committee) shall stand transferred to
and be exercised, performed and discharged by the Notified Area
Committee, Badrinath Puri (hereinafter called the Notified Area
Committee);
(b) any right, privilege, obligation or liability acquired, acquired or
incurred by the said Committee under or in pursuance of the
provisions of the said Act shall be and be deemed to be transferred
to the Notified Area Committee.
1. For statement or objects and reasons, see Uttar Pradesh gazette Extraordinary, dated August 18, 1975.