The uttar pradesh hindu public religious institutions (prevention of dissipation of properties) (temporary powers) act, 1962

134 
 
THE UTTAR PRADESH HINDU PUBLIC RELIGIOUS INSTITUTIONS 
(PREVENTION OF DISSIPATION OF PROPERTIES) (TEMPORARY POWERS) 
ACT, 19621 
 
[U. P. ACT NO. XXII OF 1962] 
 
Amended by 
U. P. Act no. 8, 1965. 
U. P. Act no. 28, 1966. 
U. P. Act no. 13, 1970. 
U. P. Act no. 11, 1971. 
U. P. Act no. 17, 1973. 
U. P. Act no. 11, 1975. 
[Passed in Hindi by the Uttar Pradesh Legislative Council on April 6, 1962, by the 
Uttar Pradesh Legislative Assembly with amendments on August 9, 1962, again by the 
Legislative Council with amendments made by the Legislative Assembly together with other 
amendments made by the Legislative Council on August 29, 1962 und finally passed by  the 
Legislative Assembly with amendments made by the Legislative Council on September 20, 
1962.  
 
Received the assent of the President on December 7, 1962 under Article 201 of ‘the 
Constitution of India ’ and was published in the Uttar Pradesh Gazette, Extraordinary, dated 
December 15, 1962.]  
[AN 
ACT 
to provide for prevention of dissipation and regulation of transfer of t he properties 
of Hindu Public Religious Institutions in Uttar Pradesh.]2 
 
[Whereas it is expedient  to provide for prevention of dissipation and regulation of 
transfer of the properties of Hindu Public Religious Institutions in Uttar Pradesh.]3  
 
IT is hereby enacted in the Thirteenth Year of the Republic of India as follows: - 
 
Short title, extent 
and duration  
 
U.P. Act 1 of 
1904  
1. (1)  This Act may be called the Uttar Pradesh Hindu Public Religious Institutions 
(Prevention of Dissipation of Properties) [***]4 Act, 1962.  
(2)   It extends to the whole of Uttar Pradesh.  
(3)   [***]5 
 
Repeal of U.P. 
Act No. 22 of 
1962 as 
reenacted and 
modified by U.P. 
Act No. 55 of 
1976 
2. The Uttar Pradesh Hindu Public Religious Institutions (Prevention of 
Dissipation of Properties) Act, 1962 is hereby repealed6. 
 
 
1. For statement of Objects and Reasons see U. P. Gazette, Extraordinary, dated 
February 9, 1962.  
2. Subs. by section 3 of U. P. Act 55 of 1975.   
3. Subs. by section 4 ibid.   
4. Omitted by section 5 (a) ibid. 
5. Omitted by section 5 (b) ibid. 
6. This Act is repealed by U.P. Act No. 31 of 2000. 

‹ Prev All Uttarakhand acts Next ›