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No. 499(2)/LYJCLX-V-I-0910(2) 4-2009
Dated Luchiow, February 28, 2009
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is plea to order the publication of the following English translation of the Uttar Pradesh Dr. Shim Rao Am Samajik Parivartan Sthal (Nirsan) Adhiniyam, 2009 (Uttar Pradesh Adhiniyam Sankhya 9 of 2009) asp by the Uttar Pradesh Legislature and assented to by the Governor on February 27, 2009 THE UTTAR PRADESH DR. BHIMRAO AMBEDKAR SAMAJIK PARIVARTAIi
STHAL (REPEAL) ACT, 2009
(U. P. Acr NO. 9 OF 2009) [ As passed by the Uttar .Pradesh Legislature]
AN
ACT
to repeal the Uttar Pradesh Dr. Bhim Rao Ambedkar Sarnajik Parivartan Stha Act, 2007.
IT IS HEREBY enacted in the Sixtieth Year of the Republic of India as follows Short title 1. This Act may be called the Uttar Pradesh Dr. Shim Rao Ambedkar Samajik Parivartan Sthal (Repeal) Act. 2009.
2. The Uttar Pradesh Dr. 13him Rao Ambedkar Samajik Parivartan Sthal Act, 2007 is hereby repealed.
Repeal of U.P.
Act no. 43 of
2007
so-a 4.16;11,6140—Volto. 1031 luILI .01.1o)-2009—(2231)-597 —o /o/a) I tecrearati °-101-110 186 Trio Mt1141-2009—(2232}:850 Virat11—(T8 /a0/31P.a) I'.
. 3R31-kW amitmur Traz, 28 T83-4It. 2009 STATEMENT OF OBJECTS ANb REASONS .
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!or The IL/Mir...Nada !Dr. Blinn Rao Ambedkar Samajik Parivanan Sthal Act, 2007 (U.P.• Act no. 43 f
bo7).was enacted to establish the Board ,of Management for the preservation, development, protection o . . .
and inalitt'etuiticd. of. Dr; Bhim Rao Ambedkar Samajik Parivartan Sthal situated at Vipin 1Chand of Gottniitegar;LIMIMow in Uttar Pradesh. The validity of the said Act has been challenged in the High Court of itidicature Aliahabad M the writ petition no. 6169 (M/B) of 2008, National Alliance, Of People's . Movement State? o UP.. & Others. After examining the provisions of the said Act the Advocate General, Una? Pladesh has advised the State Government to. repeal the said Act and to bring • a new legislation. after Making netesSary amendment in the provisions Of the said Act. The Nyaya Vibhag was also Of die yievv. It has, thei-efore, been decided to repeal the Said Act. 'rile OM? PiadeSli Intim aao Ambedliar Samajik Parivanan Sthal (Repeal) Act, 2009 is introduced accordingly.
By Order,
P. V. KUSHWAHA ,
Sachiv.
1031 "111_01186 Sa Virg' Ova I
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