Login

Uttar Pradesh act 013 of 1974 : The UTTAR PRADESH (NAGAR KSHETTRA) BHUMI AUR BHAWAN KAR (NIRSAN ) ADHINIYAM, 1974

THE UTTAR PRADESH (NAGAR KSHETTRA) BHUMI AUR

BHAWAN KAR (NIRSAN ) ADHINIYAM, 1974

(U. P. Act No.13 OF 1974)

1

THE UTTAR PRADESH (NAGAR KSHETTRA) BHUMI AUR

BHAWAN KAR (NIRSAN ) ADHINIYAM, 1974

(U. P. Act No.13 OF 1974) (AS passed by the Uttar Pradesh Legislature) [As passed by the U. P. Legislature, assented to by the Governor on June 24, 1974 and published in U.P. Gazette Extraordinary on June 27, 1974 ]

AN

ACT

to provide for the repeal of the Uttar Pradesh (Nagar Kshettra) Bhumi Aur Bhawan Kar Adiniyam, 1962 U.P Act. No XII

of 1962

It is HEREBY enacted in the Twenty-fifth rear of the Republic of India as follows:-

Short title

Repeal of U.P

Act No XII of

1962 and

savings

U.P Act 1 0f

1904.

1 This Act be called the Uttar Pradesh (Nagar Kshettra) Bhumi Aur Bhawan Kar (Nirsan) Adhiniyam, 1974.

2. (1)- The Uttar Pradesh (Nagar Kshettra) Bhumi Aur Bhawan Kar Adhiniyam, 1962, hereinafter referred to as the said Act, is hereby repealed with effect from the first day of April,

1967.

(2)- Without prejudice to the generality of the provision of section 6 of the U.P General clauses Act, 1904 such repeal shall not affect the said Act in respect of the assessment or realization of the tax levied thereunder for the period before the repeal.

2

उ तर देश नागर े भू म और भवन कर ( नरसन) अ ध नयम] 1974

उ तर देश अ ध नयम सं या 13] (1974) (जैसा उ तर देश वधान म डल वारा पा रत हुआ) उ तर देश (नागर े ) भू म और भवन कर अ ध नयम, 1962 को नर त करने के लए अ ध नयम

भारत गणरा य के प चीसव वष म न न ल खत अ ध नयम बनाया जाता है:-

1- (1) यह अ ध नयम उ तर देश (नागर े ) भू म और भवन कर ( नरसन) अ ध नयम, 1974 कहलायेगा।

सं त नाम

2- (1) उ तर देश (नागर े ) भू म और भवन कर ( नरसन) अ ध नयम, 1962 को िजसे आगे उ त अ ध नयम कहा गया है, 1 अ ैल 1967 से एत वारा नर त कया जाता है।

(2) यू0पी0 जनरल लाजेज ए ट, 1904 क धारा 6 के उपब ध क यापकता पर तकूल भाव डाले बना, ऐसे नरसन से, नरसन पूव क अव ध के लये उ त अ ध नयम के अधीन कर नधारण या लगाये गये कर क वसूल के स ब ध म उ त अ ध नयम के अधीन कसी ा धकार वारा शि तय अथवा अ धका रता का बराबर योग करते रहने पर कोई भाव नह ं पडगेा। उ तर देश

अ ध नयम सं या

12, 1962 का

नरसन तथा अपवाद

यू0पी0 ए ट सं या

1, 1904

3