The Uttar Pradesh Repealing Act, 2004

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No. 1540N1I-V-1-1(KA) 36-2004 
Dated Lucknow, December 27, 2004 
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the 
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh 
Nirsan Adhiniyam, 2004 (Uttar Pradesh Adhiniyam Sanlchya 32 of 2004) as passed by the Uttar Pradesh 
Legislature and assented to by the Governor on December 23, 2004 : 
THE UTTAR PRADESH REPEALING ACT, 2004 
(UP. An' NO. 32 or 2004) 
[As passed by the Uttar Pradesh Legislature] 
AN 
ACT 
to repeal certain enactments. 
WHEREAS it is expedient that certain enactments which are practically 
obsolete should be expressly and specificallyTepealed; 
IT IS HEREBY enacted in the Fifty-fifth Year of the Republic of India as follows :- 
This Act may be called the Uttar Pradesh Repealing Act, 2004. 
The enactments specified in the Schedule to this Act are hereby repealed. 
The repeal by this Act of any enactment referred to in section 2 shall not 
affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; 
and this Act shall not affect the validity, invalidity, effect or consequences of 
anything already done or suffered, or any right, title, obligation or liability already 
acquired, accrued or incurred, or any remedy or proceeding in respect thereof or any 
release or discharge of, or from any debt, penalty, obligation, liability, claim or 
demand, or any indemnity already granted, or the proof of any past act or thing; 
. nor shall this Act affect any principle or rule of law, or established 
jurisdiction, form or course of pleading, practice or procedure, or existing Usage, 
custom, privilege, restriction, exemption, office or appointment, notwithstanding that 
the same respectively may have been in any manner affirmed, recognized or derived 
by, in or from any enactment hereby repealed; 
nor shall the repeal by this Act of any enactment revive or restore any 
jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, 
usage, practice, procedure or other matter or thing not now existing or in force. 
SCHEDULE 
(See section 2) 
Repeals 
Short title 
Repeal of certain 
enactments 
Savings 
Year No. Short Title 
1 2 3 
1956 XXX The Uttar Pradesh Repealing and Amending 
Act, 1956. 
1957 V The Uttar Pradesh Repealing and Amending 
(Second) Act, 1956. 
1958 XLII The Uttar Pradesh Repealing and Amending 
Act, 1958. 
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STATEMENT OF OBJECTS AND REASONS 
The Deregulation Committee constituted under the Chairmanship of the Chief Secretary had 
submitted its first and second reports in November, 2000 and July, 2001 respectively and requested for the 
implementation of its recommendations made in the said reports. The said Committee has 'inter alio 
recommended for repealing certain enactments. After due consideration of the said reports it has been 
decided to repeal the following enactments :- 
1.•the Uttar Pradesh Repealing and Amending Act, 1956. 
the Uttar Pradesh Repealing and Amending (Second) Act, 1956. 
the Uttar Pradesh Repealing and Amending Act, 1958. 
The Uttar Pradesh Repealing Bill, 2004 is introduced accordingly. 
By order, 
D. V. SHARMA, 
Pramukh Sachiv. 
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