The UTTAR PRADESH (NAGAR KSHETTRA) BHUMI AUR BHAWAN KAR (NIRSAN) ADHINIYAM, 1974

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3TT sthi irmsntrir ;ME, 27 T, 1974 
No. 1855 (2) /XV1I-V-1-9-74 
Dated Lucknow, June 27, 1974 
IN pursuance of the provisions of clause (3) of Article 348 of the Consti-
tution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh (Nagar Kshettra) /Bhumi Aur Bhawan 
Kar (Nirsan) Adhiniyam, 1974 (Uttar Pradesh Adhiniyam Sankhya 13 of 
1974) as passed by the Uttar Pradesh Legislature and assented to by the 
Governor on June 24, 1974: 
THE UTTAR PRADESH (NAGAR KSHETTRA) BHUMI AUR 
BHAWAN KAR (NIRSAN) ADHINIYAM, 1974 
(U. P. Ac No. 13 OF 1974) 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
of  U. P. Act Non 
IT Is HEREBY enacted in the Twenty-fifth year of the Republic of India as follows :- 
1. This Act may be called the Uttar Pradesh (Nagar Kshettra) Bhumi 
Aur Bhawan Kar (Nirsan) Adhiniyam, 1974. 
lava!of U. P. 	 2. (1) The Uttar Pradesh (Nagar Kshettra) Bhumi Aur Bhawan Kar Act 	 XII of Adhiniyam, 1962, hereinafter referred to as the said Act, is hereby repealed with 1962 and inings ,  effect from the first day of April, 1967. 
(2) Without prejudice to the generality of the provision of section 6 of U. P. Act I of ). 1  
the U. P. General Clauses Act, 1904, such repeal shall not affect the continued 1904. exercise of the powers or jurisdiction of any authority under the said Act in 
respect of the assessment or realization of the tax levied thereunder for the 
period before the repeal. 
to provide for the repeal of the Uttar Pradesh (Nagar Kshettra) Bhumi Aur 
Bhawan Kar Adhiniyam, 1962 
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