Uttar Pradesh act 027 of 1991 : The UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT (REMOVAL OR DOUBTS AND VALIDATION) ACT, 1991

Section 1.Short title and commencement

(1)- This Act may be called the Uttar Pradesh Industrial Area Development (Removal of Doubts and Validation) Act, 1991.

(2)- Sections 2, 3 and 4 shall be deemed to have come into force on July 19, 1991 and remaining provisions shall come into force at once.

Section 2. Removal of doubts

For the removal of doubts it is hereby declared that the provisions of clause (d) of section 2 of the Uttar Pradesh Industrial Area Development Act, 1976, hereinafter referred to as the principal Act, empower and shall be deemed always to have empowered, the State Government to declare any area as industrial development area

Section 3.Validation

The area specified in the respective Schedules to Governments notification no,

(a) 8425-Bha.U. /XVIII-11223 Bha-88, dated November 30, 1989 ;

(b) 8425 (1)- B. U. /XVIII-11223 Bha-88, dated November 30, 1989 ; and

shall be deemed to be, and always to have been, declared by the State Government as industrial development areas under clause (d) of section 2 of the principal Act and the said notification shall be, and be deemed always to have been valid and lawful as if the provisions of this Act were in force at all material times.

Section 4.Overriding effect.

The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any judgment, decree or order of any Court or authority.

Section 5. Repeal and savings

(1) The Uttar Pradesh Industrial Area Development (Removal of Doubts and Validation) Ordinance, 1991, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.