u p act 011 of 1975 : Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) (Continuance) Act, 1975

Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) (Continuance) Act, 1975

U P ACT 011 OF 1975

25 March, 1975

(As passed by the Uttar Pradesh Legislature)

An Act further to extend the life of the Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) Act, 1962.

It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows:

Section 1. Short title

This Act may be called the Uttar Prariesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) (Continuance) Act, 1975.

Section 2. Amendment of section 1 of U.P. Act no. XXII of 1962

In sub-section (3) of section 1 of the Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) Act, 1962, for the words Twelve years , the words fourteen years shall be substituted.

Section 3. Repeal of U.P. ordinance no. 22 of 1974

The Uttar Pradesh Hindu Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) (Continuance) (Ordinance, 1974 is hereby repealed.

1 Received the assent of the President on March 25, 1975, under Article 348 of the Constitution of India and was published in the Uttar Pradesh, Gazette Extraordinary dated March 25, 1975.