The Uttarakhand ( the Uttar Pradesh Land Revenue Act,1901) (Amendment) Act, 2022
[Uttarakhand Act No.5 of 2023]
An
Act further to amend the Uttar Pradesh Land Revenue Act,1901(the Uttarakhand Adaptation and Modification Order,2001) in the context of State of Uttarakhand;
Be it enacted by the Uttarakhand State Legislature in the seventy-third year of the Republic of India as follows-
Short title and commencement
1. (1) This Act may be called the Uttarakhand (the Uttar Pradesh Land Revenue Act,1901) (Amendment) Act,2022
(2) Save as otherwise provided it shall come into force at once.
Amendment of section 1
2. In Section 1 of the Uttar Pradesh Land Revenue Act,1901 (the Uttarakhand Adaptation and Modification Order,2001) (here in after referred to as Principal Act) after second proviso a explanation shall be inserted as follows, namely--
" Explanation: for the purpose of this section"whole of Uttarakhand" also includes all the larger urban areas ,declared as such under section 3 of the Uttar Pradesh Municipal Corporation Act,1959 (as applicable in the State of Uttarakhand) and transitional area, smaller urban area ,declared as such under section 3 of the Uttar Pradesh Municipalities Act,1916 (as applicable in the State of Uttarakhand)."
Insertion of new section 233A
3.
"Over riding effect
In Principal Act after section 233 the following new section shall be inserted as follows ,namely:-
233A. Notwithstanding anything inconsistent therewith contained in any other Act or judgment/ decree/ order or directions of any court, the provisions of this Act, shall be valid and effective."
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Validation 4. The amendments made in the principal Act by section 2 shall be deemed to have been made with effect from the commencement of the principal Act and accordingly any action or thing taken or done or purporting to have been taken or done under the principal Act on or after the said date and before the commencement of this Act, shall, notwithstanding anything contained in any judgment, decree or order of any court, tribunal or other authority, be deemed to be , and to have always been, for all purposes, as validly and effectively taken or done as if the said amendments had been in force at all material times.
Repeal and Savings
5.(1)
(2)
The Uttarakhand ( the Uttar Pradesh Land Revenue Act, 1901 ( Amendment) Ordinance, 2022 is here by repealed,
Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding Provisions of this Act.
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