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No. 1116(2)179-V-1-11-1(ka)03./11
Dated Lacknow, September 7,2011
IN pursuance of the provisions of clause (3) of article 348 of the Constitution the Governor is
pleased to order the publication of the following English translation of Mahaprashasak (Uttar Pradesh
Sansodhan) Adhiniyam, 2010 (Uttar Pradesh Adhiniyam Sankhya 18. of 2011) as passed by the Uttar
Pradesh Legislature and assented to by the PreSident on August 25, 2011:: •
THE ADMINISTRATORS-GENERAL (UTTAR PRADESH AMENDMENT)
ACT, 2010
(U.P. Act.no. 18 of 2011)
[As passed by the Uttar Pradesh Legislature Assembly]
AN
ACT
further to amend the Administrators-General Act, 1963 in its application to
, Uttar Pradesh.
ITN HEREBY enacted in the Sixty-first Year of the Republic of India as follows :-
1. This Act may be called the Administrators-General (Uttar Pradesh
Amendment), Act, 2010.
•
Short title
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No. 1116(2)/79-V-l-1l»l(ka)03'/11
Dntedlzlcknow, September 7, 201 l ,
lN pursuance of the provisions of clause (3) of aniéle 348 of the Constitution the Governor is
pleased to order the publication of the following English translatidn of Mahaprashasak (Uttar Pradesh
_ Sansodhan) Adhiniyam, 2010 (Uttar Pradesh Adhiniyam Sankhya 18. of 2011) as passed by the Uttar ’ 2,5
Pradesh Legislature and assented to by the President on August 25, 2011:? '
THE ADMINISTRATQRS-GENERAL (UTTAR PRADESH AMENDMENT)
ACT, 2010 v ‘
» ’(UP. Act_n0. 18 of2011)
[As passed by {[ze-Ulmr Pradesh Legislature Assembly]
2 i 1 AN
ACT
fiu-tlier to amend the Administrator-.r-General Act, 1963 in its application (0
, Uttar Pradesh.
IT IS HEREBY enacted in the Sixty-first Year of the Republic of India as follows :—
SllDH‘i‘le ’1. This Act may be called the Administrators—General (Uttar Pradesh' I
' Amendment), Act, 2010‘
\ill 'rata 313i1WITI1 IvId 7 Rictl-tH. 2011 3
2. In section 29 of the Administrators-General Act, 1963, in sub-section (1)
for the words "two lakhs rupees" wherever occurring the words "ten lakhs rupees"
shall be substituted.
Amendmvn: at
section 29 °I
0,ct no. 45 of
1963
STATEMENTS OF OBJECTS AND REASONS -
Sub-section (1) of section 29 of the Administrators-General Act, 1963 (Act no. 45 of 1963)
provides that whenever any person has died leaving assets Within any state and the Administrators-General
of such State is satisfied that such assets, excluding any sum of money deposited in a Government Savings
Bank or in any provident fund to which the provisions of the Provident Funds Act, 1925, apply, did not at
the 'date of death exceed in the whole .two lakh rupees in value, he may grant to any person, claiming
otherwise than as a creditor to be interested in such assets or in the due administration.thereof, a certificate
under his hand entitling the claimant receive the assets therein mentioned left by the deceased within the
State, to a value not -exceeding in the whole two lakh rupees. In view of the present economy the amount of
two lakh rupees has become a rneagie amount. It -has, therefore been decided to amend the said Act in its
application to Uttar Pradesh to enhance the said amount from. two lakh rupees to ten lakh rupees.
The Administrators-General (Uttar Pradesh Amendment) Bill, 2010 is introduced accordingly.
By order
K: K. SHARMA,
Pranntkh Sachiv.
to 77:totiot 0-7otio 363.. fl .v — (m.0-2011—(886)-599 WS (ct> t-wit e0 / 3iTchlrE) I
to7Tiolkoto-724o 98 TiTo ffig!o120117(887)--500 Ard7T1 (044-9,e.41t10/31146trE) I
M,
uvna—m—w—rur—«ur
n
am W W we 7 W. 2011 3
2. In section 29 ofthe Administrators-General Act. 1963. in subsection (I) Amendn...n ; '
for the words "two lakh: rupees“ wherever occurring the words "ten lakhs rupees" 59cm“ 3" 0‘.
' t «\ct no. 45 ul
shall be Sllbslllllled. 3%} .
STATEMENTS OF‘OBJECTS AND REASONS
Sub-section (l) of section 29 of the Administrators-General Act, 1963 (Act no. 45 of 1963)
provides that whenever any person has died leaving assets within any state and the Administrators-Genera]
of such State is satisfied that such assets, excluding any sum ofmfmey deposited in a Govemment Savings
Bank or in any provident fund—to which the provisions of the Provident Funds Act, 1925, apply, did not at
the ‘date of death exceed in the whole .two lakh rupees in value, he may grant to any person, claiming
otherwise than as a creditor to be interested in such assets or in the due administrationthereof. a certificate
under his hand entitling the claimant receive the assets therein mentioned left by the deceased within the
State, to a value not exceeding in the whole two lakh rupees. In view ofthe present economy the amount of
two lakh rupees has become a meagre amount. It has, therefore been decided to amend the said Act in its
application to Uttar Pradesh to enhance the said amount from two lakh rupees to ten lakh rupees.
The Administrators-General (Uttar Pradesh Amendment) Bill, 2010 is introduced accordingly.
By order
K: K. SHARMA,
' I Pmnmkh Sac/NV.
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