The UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT (REMOVAL OR DOUBTS AND VALIDATION) ACT, 1991

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7.1-faa 
No;  1520 (2)/XVIT -V-1-1 (KA)-24-1991  
Doled Luck now, August ?A, 1991: • • 
IN pursuance of the 'provisions of clause (31 of Attilele 348 of the Comtitution of Tnclia, 
the Governed is pleased to order the publication of tilt following English translation' of • 
the Uttar Pradesh Audyosiik Kshetra Vikas (Sandeh Nivatan Aur Vad Inkaran) Adhiniyain, 
1991 (Uttar Pradesh Adhiniyam Sankhya 27 of 1991) as pined by the Uttar Pradesh 
Legislath re and assented to by the Governor .011 All gu st 20, 1991, , • 
THE UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT 
(REMOVAL OF DOUBTS AND VA.LIDATION)•:ACT, 1991 
• 
(As passed by the Uttar Pradesh Legislature) 
.(U: P. Act No. 27 of 19911 
ACE - 
to provide for the removal of dbubts in resper; of certain provisions 
of the Uttar Pradesh Industrial Area, .Development Act, 1976 and to 
validate certain acts and proceedings fliereunder: 
IT JR HEREBY enaeted in the Forty-second Year of the'Republic ch. 
India as follows 
Short title and 	 1. (1) This Act may be called the Uttar Pradesh:Industrial Area 
commencement Develcipment (Removal of Doubts and Validation) Act, 1991. 
Sari wmtigur rmt, 21 ;291i9 19 91  
(c) 7436-Bha.U. OCVIR-11-107-Bha-85, dated January 28; • 
1991, 
shall be deemed to be, and alwaYs to have been, declared by the State 
Government as industrial development areas under clause (d) of 
section 2 of the Principal Act and the said notifications shall be, and be 
deemed always to have been valid and .  lavvful as if the provisions of 
this Act were in force at all material timeS. 
4. 	 The provisions of this Act shall have effect notwithstanding Overriding effect 
anything to the contrary contained in any judgement, decree or order 
of any Court or authority. 	 • 
U. P. 	 5. (1) The Uttar Pradesh Industrial Area Development (Removal savings l
ard 
rdinance 
0.3 3 0 f of Doubts and 'Validation) Ordinance, 1991: is hereby repealed. 
991. (2) Notwithstanding such repeal, anything done or any action 
taken under the Ordinance referred to in sub-section (1) Shall be 
deemed to have been done or taken under this Act as if 'the provisions 
of this Act were in force at all material times. 
By order, 
NABAYAN DAS, 
Sachiv, 	 • 
itogo to alt0-10 th 145 U10 (go)__ (126e) 7-1991--850 
. (2) Sections 2, 3 and 4 shall be deemed to have come into force 
on July 19, 1991 and the remaining provisions shall come into force 
atonce. 
2. For the removal of doubts it is hereby declared that the dRoubts emoval of 
provisions of clause (d) of section 2 of the Uttar Pradesh Industrial 
Area Development Act, 1976, hereinafter referred to as the principal 
Act. empower and shall be deemed always to have empowered, the State 
Government to declare any area as industrial development area. 
The area specified in the respective Schedules to Government's validatior  
notifications no.,— 
8425-Bha.U. /XVIII-11-223 Bha:88, dated November 30, 
1989;.  
8425(1) -B.U./XVIII-11--223 Bha-88, dated November 30, 
1989 ; and 

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