The UTTAR PRADESH STHANIYA NIKAYA (ALPKALIK VYAVASTHA) ADHINIYAM, 1963

  
 
 
 
 
 
 
 
 
UTTAR PRADESH STHANIYA NIKAYA (ALPAKALIK 
VYAVASTHA) ADHINIYAM, 1963 
(U.P. Act No. XXII of 1963)
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 UTTAR PRADESH STHANIYA NIKAYA (ALPKALIK VYAVASTHA) 
ADHINIYAM, 19631 
———— 
(U. P. ACT No. XXII of 1963) 
———— 
 Amended by 
U.P. Act No. 17 of 1964 
U. P. Act No. 2 of 1965 
U.P. Act No. 15 of 1965 
U.P. Act No. 05 of 1966 
U.P. Act No. 29 of 1966 
U.P. Act No. 03 of 1967 
 [Authoritative English 2text of the Uttar Pradesh Sthaniya 
Nikaya (Alpkalik Vyavastha) Adhiniyam, 1963.] 
 [ Passed in Hindi by the Uttar Pradesh Legislative Council 
on September 18 , 19 63 and by the  Uttar Pradesh Legislative 
Assembly on October 17, 1963. 
Received the assent of the Governor  under Article 20 0 of 
the Constitution of India on October 22 , 1963 and was published 
in the Uttar Prades h Gazette Extraordinary , dated October 23 , 
1963.] 
 AN 
ACT 
to provide for temporary extension of the term of certain 
local bodies and the period of supersession of certain Town Area 
Committees. 
 
 
 
 
Short title 
and extent 
IT IS HEREBY enacted in the fourte enth year of the Republic 
of India as follows :— 
1. (1) This Act may be called the Uttar Pradesh Sthaniya Nikaya 
(Alpkalik Vyavastha) Adhiniyam, 1963. 
(2) It shall extend to the whole of Uttar Pradesh. 
Definitions 
 
U. P. Act II of 
1916. 
U. P. Act II of 
1914 
2. In this Act— 
(a) “local body” means a municipal board, or a notified area 
committee, within the meaning of the U. P. Municipalities Act, 1916, or 
a town area committee within the meaning of the U. P. Town Areas Act, 
1914 ; 
 
 
U. P. Act II of 
(b) “re-constitution” means the constitution of a fresh local 
body by notification, in the case of— 
1.  For Statement of Objects and Reasons please see U. P. Gazette Extraordinary, dated September 12, 1963. 
2.  Published in the Uttar Pradesh Gazette Extraordinary, dated October 23, 1963. 
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[Uttar Pradesh Sthaniya Nikaya (Alpkalik Vyavastha) Adhiniyam, 1963]  
1916 (i) a municipal board or a notified area committee, under 
section 56 of the U. P. Municipalities Act, 1916. 
U. P. Act II of 
1914 
(ii) a town area committee, i n pursuance of the provisions of 
section 6-H of the U. P. Town Areas Act, 1914 ;  
U. P. Act II of 
1916. 
(c) a reference to any section of the U. P. Municipalities Act, 
1916 in relation to notified areas shall be deemed to be reference to  
that section as applied to notified areas by notification under sub -
section (1) of section 338 of the said Act.  
Temporary 
extension of 
term of 
certain local 
bodies 
 
U. P. Act II of 
1916 
 
U. P. Act II of 
1914 
 
U. P. Act II of 
1916 
 
U. P. Act II of 
1914. 
3. The extended te rm of a local body which is due to expire 
earlier than the the thirtieth day of June, 1968 and which cannot be 
extended under the provisions of the U. P. Municipalities Act, 1916, or 
the U. P. Town Areas Act, 1914, shall extend up to the day of its 
reconstitution but not later than  the 1[thirtieth day of June, 1968 ] and 
the extension so made shall have the same effect as if it were made 
under the proviso to sub- section (1) of section 10 -A of the U. P. 
Municipalities Act, 1916 or the proviso to sub-section (1) of section 6 of 
the U. P. Town Areas Act, 1914, as the case may be :  
 2[Provided that if for some reason beyond the control of the 
State Government, it is not possible to hold or complete the general 
election to a local body or to notify its reconstitution before 31st day of 
December, 1964, the State Government may by notification in the 
official Gazette direct that in relation to such local body this section 
shall have effect as if for the words and figures “thirty-first 
day of 
December, 1964” the words and figures “thirtieth day of June, 1968 ” 
were substituted. ] 
Temporary 
extenstion of 
period of 
supersession 
of certain 
town area 
committees 
 
U. P. Act II of 
1914 
4. The period of supersession of the Jewar, Bahjoi and Kuraoli 
town area committees shall  extend up to the day of reconstitution of 
the committees for these town areas but not later than the thirty -first 
day of December, 1964 and the extension so made shall have the same 
effect as an order made under sub -section (1) of section 36 of the U. P. 
Town Areas Act, 1914. 
Temporary 
extension of 
super-session 
of certain 
town area 
committees 
3[5. The period of supersession of the Town Area C ommittee, 
Jaswantnagar shall extend up to the date of its resconstitution but not 
later than 4[thirtieth day of Ju ne, 1967]  and the extension so made 
shall have the same effect as an order made under sub - 
section (1) of section 36 of the U.P. Town Area Act.]  
 
———
1. Subs. by sec. 2 of U.P. Act no. 3 of 1967. 
2.  Ins. by sec. 2 of U. P. Act no. 2 of 1965. 
3. Ins. by sec. 3 of U.P. Act no. 15 of 1965. 
4. Ins. by sec. 3 of U.P. Act no. 29 of 1966. 
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