The UTTAR PRADESH STATE LEGISLATURE (RESIDENCES OF THE OFFICERS AND LEADERS OF OPPOSITION) (REPEAL) ACT, 2007

THE UTTAR PRADESH STATE LEGISLATURE (RESIDENCES OF 
THE OFFICERS AND LEADERS OF OPPOSITION)  
(REPEAL) ACT, 2007 
[U.P. ACT NO. 13 OF 2007] 
[As passed by the Uttar Pradesh Legislature, and assented to 
by the Governor on July 13, 2007 under Article 200 of the 
Constitution of India and published in U.P. Gazette extraordinary on 
July 16, 2007.] 
AN 
ACT 
to repeal the Uttar Pradesh State Legislature (Residences of 
the Officers and Leaders of Opposition) Act, 2005 
IT IS HEREBY enacted in the Fifty-eighth Year of the 
Republic of India as follows:- 
Short title 
and 
comencement 
1. (1) This Act may be called the Uttar Pradesh State 
Legislature (Residences of the O fficers and Leaders of Opposition) 
(Repeal) Act, 2007. 
(2) It shall be deemed to have come into force on June 2, 2007. 
Repeal of U.P. 
Act no. 12 of 
2005 
2. The Uttar Pradesh State Legislature (Residences of the 
Officers and Leaders of Opposition) Act, 2005 is hereby repealed. 
Repeal of U.P. 
Ordinance no. 
7 of 2007 
3. The Uttar Pradesh State Legislature (Residences of the 
Officers and Leaders of opposition) (R epeal) Ordinance, 2007 is hereby 
repealed. 
 
——— 
 
STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh State Legislature (Res idences of the Officers and Leaders of 
Opposition) Act, 2005 (U.P. Act no. 12 of 2005) was enacted to provide for giving proper 
accommodation at Lucknow to the Officers and Leaders of Opposition of State 
Legislature. The said Act provided for desi gnating certain residences under the control 
and management of the Estate Department as the official residences of the Officers and 
Leaders of Opposition of either House of the State Legislature throughout the term of 
their officers. The provisions of the said Act were creating difficulties and some time 
serious situation arised in the allotment of residences. It was, therefore, decided to 
repeal the said Act 
Since the State Legislature was not in se ssion and immediate legislative action 
was necessary to implement the aforesaid d ecision, the Uttar Pradesh State Legislature 
(Residences of the Officers and Leaders of Opposition) (Repeal) Ordinance, 2007 (U.P. 
Ordinance no. 7 of 2007) was promulgated by the Governor on June 2, 2007. 
This Bill is introduced to replace the aforesaid Ordinance.  

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