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Uttarakhand act 027 of 1975 : The UNITED PROVINCES BADRINATH (SANITATION AND IMPROVEMENT) (REPEAL) ACT, 1975

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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1945, hereinafter referred to as the said Act, is hereby repealed.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.