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THE U.P. SHRI BADRINATH TEMPLE (SANSHODHAN) ACHINIYAM, 1964
THE U.P. SHRI BADRINATH TEMPLE (SANSHODHAN) ACHINIYAM, 1964
(U.P. Act No. VIII of 1964)
AN ACT to amend the UP. Shri Badrinath Temple Act, 1939
1. Short title.- This Act may be called the Uttar Pradesh Stilli Badrinath Temple (Sanshodhan ) Adhiniyam, 1964.
2. to 24 .Section containing provisions amending the principal Act have been incorporated in the principal Act.
25. Transitory provision.- The post of Secretary specified in the principal Act is abolished with effect from the date of promulgation of the Uttar Pradesh Shri Badrinath Temple (Sanshodhan)Adhyadesh, 1964 (U.P. Ordinance No. 1 of 1964) and the person holding office as such immediately before the said date who shall have ceased to hold the post in consequence of the promulgation of the said Ordinace shall be Paid thre months salary as comenstion from the “Temple fund” as deemed in the principal Act as amended by this Act.
26. Repeal and saving.- (1) The Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhyadesh, 1964 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken by or under the said ordinance shall be deemed to have been done or taken by of under this Act as if this Act had, commenced on the 5th day of January, 1964.
