The UTTAR PRADESH MUSLIM WAQFS (REPEAL) ACT, 2005

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No. 426/VII-V-1-1(Ka)42-2005 
Dated Lucknow, March 18, 2005 
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 
Muslim Waqf (Nirsan) Adhiniyam, 2005 (Uttar Pradesh Adhiniyain $ankhya 6 of 2005) as passed by the 
Uttar Pradesh Legislature and assented to by the Governor on March17,.2005. • 
IP' 
THE UTTAR PRADESH MUSLIM WAQFS (REPEAL) ACT, 2005 
(UP. ACT NO. 6 OF 2005) 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT, 
11 	 . 	 . 
Short title and 	 I. (1) This Act may be called the Uttar Pradesh Muslim Waifs (Repeal) commencement Act, 2005. 	 . 
(2) It shall be deemed to have come into force on January 1, 1996. 
r 	 STATEMENT OF OBJECTS AND REASONS 
1' 	 The Uttar Pradesh Muslim Waqfs Act, 1960 (LIP. Act. no. XVI 01 1960) has been enacted to 
	
n: 	 provide for better governance, administration and supervision of certain classes of warp's in Uttar Pradesh. 
	
1 	 Since the said Act has ceased to operate in the light of the provisions of kib-section •(3) of 
	
J m 	 section 112 of the Waqf Act, 1995. (Act no. 43 of 1996) and has become' redundant with effect from 
January 01, 1996 (the date of commencement Of the said central Act of 1996), it has been decided to repeal 
	
. 4 ibth 	 the said Act of 1960. 	 • . • 	 . , 	 .. 	 . 
  • , • 
The Uttar Pradesh Muslim Waqfs (Repeal) Bill, 2005 is introduced accordingly. ' 
By order, 
D: V. SHARMA, 
Pranzukh Sachtv. 
ge.0 ifto—qo 410 968 ti 	 ato)-2005—(2418)- -8-97—(WoW/B11Thie) I 
to gtio to to _go to 299 iTottIM 0-2005— (2419)-850--(talET/BiTttz) I 
412  
to repeal the Uttar. Pradesh Muslim Waqfs Act, 1960. 
IT1B HEREBY enacted in the Fifty-sixth Year of the Republic of India as follows :— 
Repeal of BR 	 2. The Uttar Pradesh Muslim Waqfs Act. 1960 is hereby repealed. Act no. 16 of 
1960 

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