The UTTAR PRADESH PRESIDENTS ACTS (RE-ENACTMENT WITH MODIFICATIONS) ACT, 1974

322
 
THE UTTAR PRADESHPRESIDENT’S ACTS (RE-ENACTMENT
WITH MODIFICATIONS) ACT, 1974
[ U. P. A CT No. 30 of 1974 ]
[Passed in Hindi by the Uttar Pradesh Legislative Asembly
on August 20, 1974 and by the Uttar Pradesh Legislative Council
on August 22, 1974]
[Received the Assent of the President on September 28,
1974 under Article 201, of the Constitution of India and was
published in theUttar Pradesh Gazette Extraordinarydated
September 13, 1974.]
1 [Authoratative English Text of the Uttar Pradesh
Rashtrapati Adhiniyam (Parishkaron Sahit Punah Adhiniyaman)
Adhiniyam, 1974.]
AN
ACT
torepeal certain President’s Acts and to re-enact the same
with certain modifications.
IT IS HEREBY enacted in the Twenty-fifth Year of the Republic
of India as follows :–
Short title 1.(1) This Act may be called the Uttar PradeshPresident’s Acts
(Re-enactment with Modifications) Act, 1974.
Repeal and re-
enactment of
President’s
Acts No. 11 of
1973 
2.Thefollowing President’s Acts, namely :–
(a)the Uttar Pradesh Urban Planning and Development Act,
1973 (President’s Act no. 11 of 1973) ; 
No. 13 of 1973 (b)the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan)
Act, 1973 (President’s Act no. 13 of 1973);
No. 14 of 1973 (c)the Uttar Pradesh State Legislature (Prevention of
Disqualification) (Amendment) Act, 1973 (President’s Act no. 14
of 1973);
No. 18 of 1973 (d)the Uttar Pradesh Ceiling on Property (Temporary
Restrictions on Transfer) Third Amendment Act, 1973 (President’s
Act no. 18 of 1973);
No. 19 of 1973
and
(e)the Uttar Pradesh Civil Laws (Amendment) Act, 1973
(President’s Act no. 19 of 1973); and
No. 20 of 1973. (f)the Uttar Pradesh Krishi Utpadan Mandi Samitis
(Alpakalik Vyawastha) Amendment Act, 1973 (President’s Act no.
20 of 1973),
are hereby repealed, and re-enacted with the modifications set out in
the Schedule.
 
 
 
 
 
 
 
 
 
 
 
—————————————————————————————————————————— 
1. For Statement of Objects and Reasons, pleasesee Uttar Pradesh Gazette (Extraordinary)dated August 17,
1974.
[The Uttar Pradesh President’s Acts (Re-Enactment with Modifications) Act, 1974]
324
SCHEDULE
(SeeSection 2)
Serial
no.
Name of the President’s ActsExtent of Modifications
1 2 3
1 The Uttar Pradesh Urban Planning
and Development Act, 1973
(President’s Act no. 11 of 1973).
In the title of the Act, the words
‘‘Enacted by the President in the
Twenty-fourth Year of the Republic
of India’’ shall beomittedandforthe
existing preamble the words ‘‘It is
hereby enacted as follows’’ shall be
substituted.
2 The Uttar Pradesh Krishi Utpadan
Mandi (Sanshodhan) Act, 1973
(President’s Act no. 13 of 1973).
(a) In the title of the Act the
words ‘‘Enactedby the Pesident in
the Twenty-fourth Year of the
Republic of India’’ shall beomitted,
andforthe existing preamble, the
words ‘‘It is hereby enacted as
follows’’ shall besubstituted ;
(b) In section 2 of the Act, in the
definitions of the expressions
‘‘Board’’, ‘‘Collector’’ and
‘‘Regulations’’ respectivelyinserted
by clause (i), clause (ii) and clause
(iv),forthe brackets and letters
‘‘(aa)’’, ‘‘(dd)’’and‘‘(qq)’’, the
brackets, letters and numbers
‘‘(a-1)’’, ‘‘(d-1)’’and‘‘(q-1)’’shall
respectively besubstituted.
3 The Uttar Pradesh State Legislature
(Prevention of Disqualification)
(Amendment) Act, 1973 (President’s
Act no. 14 of 1973).
In the title of the Act, the words
‘‘Enacted by the President in the
Twenty-fourth Year of the Republic
of India’’ shall beomitted,andfor
the existing preamble, the words ‘‘It
is hereby enacted as follows’’ shall be
substituted.
4 The Uttar Pradesh Ceiling on
Property (Temporary Restrictions on
Transfer) (Third Amendment) Act,
1973 (President’s Act no. 18 of 1973).
(a) In the title of the Act, the
words ‘‘Enacted by the President in
the Twenty-fourth Year of the
Republic of India’’ shall beomitted,
andforthe existing preamble, the
words ‘‘It is hereby enacted as
follows’’ shall besubstituted;
(b) In section 2 of the Act, in
clause(a), forthe word and figures
‘‘September 30, 1974’’ the word and
figures ‘‘March 31, 1975’’ shall be
substituted.
 
[The Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972]  
326
Serial
no.
Name of the President’s ActsExtent of Modifications
1 2 3
5 The Uttar Pradesh Civil Laws
(Amendment) Act, 1973 (President’s
Act no. 19 of 1973).
In the title of the Act, the words
‘‘Enacted by the President in the
Twenty-fourth Year of the Republic
of India’’ shall beomitted,andforthe
existing preamble, the words ‘‘It is
herebyenacted as follows’’ shall be
substituted : 
6 The Uttar Pradesh Krishi Utpadan
Mandi Samitis (Alpakalik Vyawastha)
(Amendment) Act, 1973 (President’s
Act no. 20 of 1973).
(a) In the title of the Act, the
words ‘‘Enactedby the President in
the Twenty-fourth Year of the
Republic of India’’ shall beomitted,
andforthe existing preamble the
words ‘‘It is hereby enacted as
follows’’ shall besubstituted;
(b) In section 2 of the Act,forthe
words ‘‘three years’’, the words
‘‘three years and six months’’ shall
besubstituted.
 
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