LexThe UTTAR PRADESH LAWS AMENDING ACT, 1961
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE UTTAR PRADESH LAWS AMENDING ACT, 1961 [U.P. Act No. XXIII OF 1961] ------------ ARRANGEMENT OF SECTIONS SECTIONS 1- Short title 2- Amendment of certain enactments. SCHEDULE THE UTTAR PRADESH LAWS AMENDING ACT, 19611 (U.P. Act No. XXIII OF 1961) THE UTTAR PRADESH LAWS AMENDING ACT, 19611 (U.P. Act No. XXIII OF 1961) ( Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 10, 1961, and by the Uttar Pradesh Legislative Council on August 23, 1961. Received the Assent of the Governor on September 5, 1961 under Article 200 of the Constitution of India and was published in the Uttar Pradesh Gazette Extraordinary, dated September 7, 1961.) AN ACT to amend certain enactments WHEREAS it is expedient that certain amendments should be made in certain enactments to remove inconsistencies, defects and mistakes of minor nature occurring therein; It is hereby enacted in the Twelfth Year of the Republic of India as follows :- 1. This Act may be called the Uttar Pradesh Laws Amending Act, Short title. 1961. 2. The enactments mentioned in the Schedule are hereby amended Amendment of to the extent and in the manner specified in the fifth column certain enactments. thereof. --------------------------------------------------------------------------------------------------- 1(For Statement of Objects and Reasons, please see Uttar Pradesh Gazette Extraordinary, dated August 11, 1961). SCHEDULE (Section 2) Sl. No. Year Number Short title Remarks 1. 1934 III The U.P. Opium Smoking Act, 1934. (1) In section 23, for the words "village head man", the words "Pradhan and secretary of a Gaon Sabha" shall be substituted and (2) In sections 26 and 27, for the words "any officer of the Excise Department" wherever occurring, the words "any officer of the Excise, Police or Land Revenue Departments, Pradhan or Secretary of a Gaon Sabha or Village Chaukidar" shall be substituted. 2 1935 V The U.P. Motor Vehicles Taxation Act, 1935. After sub-clause (c) of clause (i) of Article II of the First Schedule, the following shall be added as a new sub-clause (d):- "(d) exceeding 40 cwt. in weight unladen ....120-0". 3 1951 I The U.P. Zamindari Abolition and Land Reforms Act, 1950. (1) In clause (c) of sub-section (1) of section 245, for the comma and the words "of vesting or the rent deemed to be payable under section 4 of the U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949", the commas and the words "on which he became entitled to the privileges under section 7 of the U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949 or the rent deemed to be payable under section 4 of that Act as the case may be," shall be substituted; and (2) in column 4 of the entry against serial no. 30 in Schedule II, for the word "Tahsildar", the words "Assistant collector incharge of Sub-Division" shall be substituted. 4 1956 XI The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956. (1) For the marginal heading of section 26, the following shall be substituted "Finalization of Compensation statement"; and (2) for item (i) of section 28, the following shall be substituted:- "(i) in the case of the amount to be paid in cash in one lump sum, the finalization of compensation statement under section 26; and". 5 1956 XVIII The U.P. Land Reforms (Amendment) Act, 1956. (1) In section 15, for the figure and letter "240-B", the figure and letter "240-A" shall be substituted and for the figure and letter "11-A", the figure "14" shall be substituted; and (2) in section 21, for the figure "1955" wherever occurring the figure "1956" shall be substituted. 6 1957 IX The U.P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956. (1) In section 82, for the figures and letters "332, 332-A, 332-B", the figure and letter "331-A" shall be substituted. (2) in the marginal heading of section 84, between the figure "1939" and the fullstop occurring thereafter. the words. "and U.P. Act II of 1903" shall be inserted; (3) in section 84, for the words "shall be and is hereby repealed in its", the words " and the Bundelkhand Alienation of Land Act, 1903, shall be and are hereby repealed in their" shall be substituted; and (4) in item (1) of Part B of the Schedule, for the words "Kumaun Division", the words "Kumaun Division excepting the area specified at item (c) of part A above" shall be substituted. 7. 1958 XXXIII The U.P. Prevention of Cow Slaughter (Amendment) Act, 1958. Section 6 shall be deleted. 8. 1959 II The Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959. (1) In clause (i) of sub-section (2) of section 193, for the word and figure "clause (47)", the word and figure "clause (48)" shall be substituted; (2) in clause (a) of section 194, for the word and figure "clause (47)", the word and figure "clause (48)" shall be substituted; (3) in sub-section (1) of section 210, for the words "Nagar Pramukh", the words "Chairman of the Committee" shall be substituted; (4) in clause (e) of sub-section (1) of section 213, for the words and figure "of section 204", the words "of this Act" shall be substituted; (5) in sub-section (2) of section 213, for the words and figure "notice issued under sub-section (2)", the words and figure "notice issued under the proviso to sub- section (1)" shall be substituted; (6) in sub-section (1) of section 461, for the figure "267 (2)" occurring in the first column of the table thereto the figure "267 (3)" shall be substituted; (7) in sub-section (1) of section 465, for the word and figure "sub- section (1)", the word and figure "sub-section (2)" shall be substituted; (8) in Schedule II - (i) in para 3, the words and figure "and who is not entitled to receive the additional sum of fifteen per centum mentioned in sub-section (2) of section 23" shall be deleted; (ii) in sub-para (2) of para 5, the sub-section (4), (5) and (6), required to be added to section 17 of the Land Acquisition Act, 1894, shall respectively be renumbered as sub-section (5), (6) and (7); and (iii) sub-para (2) of para 10 [inserted by section 10 of the U.P. Nagar Mahapalika (Amendment) Adhiniyam, 1959] shall be deleted; and (9) in Schedule III - (i) in part I, in the first column of the table thereto - (a) the figure and comma "293 (3)", occurring against the entry for a fine of Fifty rupees shall be deleted; (b) for the figure "482" occurring against the entry for a fine of Two hundred rupees, the figure "482 (3)" shall be substituted; and (c) the figure and comma "326", occurring against the entry for a fine of Five hundred rupees shall be deleted; and (ii) in Part II in the first column of the Table thereto, for the figure "482" occurring against the entry for a fine of Fifty rupees, the figure "482 (3)" shall be substituted.