The UTTAR PRADESH SENIOR OFFICER'S TO RESIDENCES (REPEAL) ACT, 2007

THE UTTAR PRADESH SENIOR OFFICER'S TO RESIDENCES 
(REPEAL) ACT, 2007 
[U.P. ACT NO. 36 OF 2007] 
[As passed by the Uttar Pradesh Legislature, and assented to 
by the Governor on November 16, 2007 under Article 200 of the 
Constitution of India and published in U.P. Gazette extraordinary on 
November 20, 2007.] 
AN 
ACT 
to repeal the Uttar Pradesh Senior Officer's Residences Act, 
2005 
IT IS HEREBY enacted in the Fifty-eighth Year of the 
Republic of India as follows:- 
Short title 1. This Act may be called the Uttar Pradesh Senior Officers 
Residences (Repeal) Act, 2007. 
Repeal of U.P. 
Act no. 14 of 
2005 
2. The Uttar Pradesh Senior Officer's Residences Act, 2005 is 
hereby repealed. 
 
——— 
 
STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh Senior Officer's Residences Act, 2005 has been enacted to 
provide for designating residences No. 2. 3 and 4 situated at Vikramaditya Marg, 
Lucknow under the control and management of the Estate Department as the official 
residences of Chief Secretary, the Chairm an Board of Revenue and the Agriculture 
Production Commissioner respectively at admissible rent to use throughout the term of 
their office. But due to consistent request of such senior officers for allotment of 
residences in addition to th e designated residence the Estate Department is facing 
practical problems to meet out such requests. It has, therefore, been decided to repeal 
the said Act. 
The Uttar Pradesh Senior Officer's Resi dences (Repeal) Bill, 2007 is introduced 
accordingly
. 

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