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THE UTTAR PRADESH REORGANISATION (AMENDMENT) ACT, 2003
No. 7 OF 2004
[7th January, 2004.]
An Act to amend the Uttar Pradesh Reorganisation Act, 2000.
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Uttar Pradesh Reorganisation (Amendment) Act, 2003.
Substitution of section 18 of Act 29 of 2000.
2. For section 18 of the Uttar Pradesh Reorganisation Act, 2000, the following section shall be substituted and shall be deemed to have been substituted with effect from the 9th day of November, 2000, namely:-
Legislative Council of Uttar Pradesh.
‘18. On and from the appointed day, there shall be one hundred seats in the Legislative Council of Uttar Pradesh, and in the Third Schedule to the Representation of the People Act, 1950, for the existing entry 8, the following entry shall be substituted, namely:-
“8. Uttar Pradesh………….100 36 8 8 38 10”.’.
Validation of acts and proceedings of the Uttar Pradesh Legislative Council during certain period.
3. All things done and all steps taken by the Legislative Council of Uttar Pradesh during the period commencing on the 9th day of November, 2000 and ending on the day on which the Uttar Pradesh Reorganisation (Amendment) Bill, 2003 receives the assent of the President shall be deemed to have been validly and effectively done or taken as if the provisions of section 18 of the Uttar Pradesh Reorganisation Act, 2000, as substituted by section 2 of this Act were in force at all material times such things were done or such steps were taken.
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