Uttar Pradesh act 030 of 1974 : The UTTAR PRADESH PRESIDENTS ACTS (RE-ENACTMENT WITH MODIFICATIONS) ACT, 1974 Date: 30 Sep 1974 Department Department of Vidhai TEXT ORIGINAL PDF PDF To access the original judgment, please Sign In or Subscribe. Section 1.Short title1. (1) This Act may be called the Uttar Pradesh President's Acts (Re-enactment with Modifications) Act, 1974. Section 2.Repeal and reenactment of President’s Acts No. 11 of 1973, No. 13 of 1973, No. 14 of 1973 , No. 18 of 1973, No. 19 of 1973 and No. 20 of 19732. The following President's Acts, namely :- (a) the Uttar Pradesh Urban Planning and Development Act, 1973 (President's Act no. 11 of 1973) ; (b) the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Act, 1973 (President's Act no. 13 of 1973); (c) the Uttar Pradesh State Legislature (Prevention of Disqualification) (Amendment) Act, 1973 (President's Act no. 14 of 1973); (d) the Uttar Pradesh Ceiling on Property (Temporary Restrictions on Transfer) Third Amendment Act, 1973 (President's Act no. 18 of 1973); and (e) the Uttar Pradesh Civil Laws (Amendment) Act, 1973 (President's Act no. 19 of 1973); and (f) the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Amendment Act, 1973 (President's Act no. 20 of 1973), are hereby repealed, and re-enacted with the modifications set out in the Schedule.