THE UTTAR PRADESH HINDU RELIGIOUS
INSTITUTIONS (PREVENTION OF DISSIPATION
OF PROPERTIES) (REPEAL) ACT, 2000
(U.P. Act No. 31 of 2000)
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THE UTTAR PRADESH HINDU RELIGIOUS INSTITUTIONS
(PREVENTION OF DISSIPATION OF PROPERTIES) (REPEAL)
ACT, 2000
(U. P. Act No. 31 of 2000)
[As passed by the Uttar Pradesh Legislature, assented to by the Governor on October 31, 2000 and published in U.P. Gazette extraordinary on November 1, 2000.
AN
ACT]
to repeal the Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) Act, 1962. I T IS HEREBY enacted in the Fifty-first Year of the Republic of India as follows :-
Short title and
commencement.
1. This Act may be called the Uttar Pradesh Hindu Religious Institutions (Prevention of Dissipation of Properties) (Repeal) Act,
2000.
(2) It shall be deemed to have come into force on August 26,
2000.
Repeal of U.P. Act No. 22 of 1962 as re- enacted and modified by U.P. Act no. 55 of
1976.
2. The Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) Act, 1962 is hereby repealed.
Repeal of Ordinance
3. The Uttar Pradesh Hindu Public Religious Institutions (Preventions of Dissipation of Properties) (Repeal) Ordinance, 2000 is hereby repealed.
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