The UNITED PROVINCES BADRINATH (SANITATION AND IMPROVEMENT) (REPEAL) ACT, 1975

2 
 
THE UNITED PROVINCES BADRINATH (SANITATION AND 
IMPROVEMENT) (REPEAL) ACT, 1975 
 
[U. P. Act No.  27 of 1975] 
 
Passed in Hindi by the Uttar Pradesh Legislative Assembly on July 28, 1975 and by the 
Uttar Pradesh Legislative Council on July 30, 1975.  
 
Received the assent of Governor on August 14, 1975 under Arti cle 200 of ‘the 
Constitution of India ’, and was published in the Uttar  Pradesh Gazette extraordinary dated 
August 18, 1975.  
 
AN 
ACT 
 
to repeal the United Provinces Badrinath (Sanitation and Improvement ) Act, 1945 and 
to make consequential provisions .  
 
 It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows:-  
  
Short title 1. This Act may  be called the United Provinces  Badrinath (Sanitation and 
Improvement) (Repeal) Act, 1975.  
 
Repeal of U.P. Act 
no. V of 1945 and 
consequential 
provisions  
2. (1) The United Provinces Badrinath (Sanitation and Improve ment) Act, 
1945, hereinafter referred to as the said Act, is hereby repealed.  
 
(2)   With effect from the date of commencement of this Act-- 
 
(a) all powers, functions and duties under the said Act of Shri Badrinath 
and Shri Kedarnath Temples Committee constituted under the Uttar 
Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939 
(hereinafter called the said Committee) shall stand transferred to 
and be exercised, performed and discharged by the Notified Area 
Committee, Badrinath Puri (hereinafter called the Notified Area 
Committee);  
 
(b) any right, privilege, obligatio n or liability acquired, acquir ed or 
incurred by the  said Committee  under or in pursuance of the 
provisions of the said Act shall be and  be deemed to be transferred 
to the Notified Area Committee.  
 
 
 
 
1.    For statement or objects and reasons, see Uttar Pradesh gazette Extraordinary, dated August 18, 1975. 

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