The UTTAR PRADESH (THIRD) REPEALING ACT,.2021

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No.792(2V¥LXXIX-V-1-2]-1(ka)22-2021DatedLucknow,August24,202)INpursuanceoftheprovisionsofclause(3)ofArticle348oftheConstitutionofIndia,theGovernorispleasedtoorderthepublicationofthefollowingEnglishtranslationoftheUttarPradesh(Tritiya)NirsanAdhiniyamly2021(UttarPradeshAdhiniyamSankhya21of2021)aspassedbytheUttarPradeshLegislatureandassentedtobytheGovernoronAugust24,2021TheVidhayiAnubhag-IisadministrativelyconcernedwiththesaidAdhiniyamTHEUTTARPRADESH(THIRD)REPEALINGACT,.2021(UP.ACTno..21OF2021)[AspassedbytheUttarPradeshLegislature]¢
ANACItorepealcertain,enactmentsthathavebecomeobsoleteandredundantintherecenttimes.ItIsHEREBYenactedintheSeventy-secondYearoftheRepublicofIndiaasfollow-
Shorttitle1..ThisActmaybecalledtheUttarPradesh(Third)RepealingAct,2021.
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2.TheenactmentsspecifiedintheSchedulebelowareherebyrepealed.3.TherepealbythisActofanyenactmentshaltnot,-(a)affectanyotherenactmentinwhichtherepealedenactmenthasbeenapplied,incorporatedorreferredto;(b)affectthevalidity,invalidity,effectorconsequencesofanythingalreadydoneorsufferedoranyright,title,obligationorliabilityalreadyacquired,accruedorincurred,oranyremedyorproceedinginrespectthereof,oranyreleaseordischargeoforfromanydebt,penalty,obligation,liability,claimordemand,oranyindemnityalreadygranted,ortheproofofanypastactorthing;263RPH{nirsanvidhyak2021)data4e(vidfol.-21)makeupdata8d
Repealofcertain*enactmentsSavings
BRWasSTANT24anTeT,20214 (c)affectanyprincipleorruleoflaw,orestablishedjurisdiction,formorcourseofpleading,practiceorprocedure,orexistingusage,custom,privilege,restriction,exemption,officeorappointment,notwithstandingthatthesamerespectivelymayhavebeeninanymanneraffirmedorrecognizedorderivedby.Iinorfromanyenactmentherebyrepealed;(d)reviveorrestoreanyjurisdiction,office,custom,liability,right,title,privilege,restriction,exemption,usage,practice,procedureorothermatterorthingnotnowexistingorinforce;(e)affecttheaudit,examination,accounting,investigation,inquiryoranyotheractiontakenortobetakeninrelationtheretobyanyauthorityandsuchaudit,examination,accounting,investigation,inquiryoractioncouldbetaken,and,orcontinuedasifthesaidenactmentsarenotrepealedbythisAct.SCHEDULE(Seesection2)ActsbeingrepealedTheUttarPradeshNationalParksAct,1935(U.P.Actno.1of1935)1
TheUnitedProvincesLandAcquisition(RehabilitationofRefugees)Act,1948(U.P.Actno.26of1948)2
TheUttarPradeshElectricity(TemporaryPowersofControl}(AmendmentandMiscellaneousProvisions)Act,1956(U.P.Actno.29of1956)3
TheUttarPradeshResinandOtherForestProduce(RegulationofTrade)Act,1976(U.P.Actno.13of1976)4
TheUttarPradeshElectricWireandTransformers(PreventionandPunishmentofTheft)Act,1976(U.P.Actno,42of1976)5
STATEMENTOFOBJECTSANDREASONSThisBillisoneofthoseperiodicalmeasuresbywhichenactmentswhichhaveceasedtobeinforceorhavebecomeobsolete,arerepealed.OnrecommendationoftheStateLawCommission,andinordertoreduceregulatorycomplianceburdentofacilitateeaseofdoingbusinessforcitizensandindustriesandwiththeobjectiveofdecriminalization,ithasbeendecidedtorepealenactmentswhichhavebecomeredundantandobsoleteinpresenttimesorretentionwhereofasseparateActsisunnecessary,byintroducingaBillinthesecondsession,oftheyear2021,oftheStateLegislatureafterobtainingthe.consentoftheAdministrativeDepartmentsrelatedtherewith.TheUttarPradesh(Third)RepealingBill,2021isintroducedaccordingly.
Byorder,ATULSRIVASTAVA,PramukhSachiv.
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