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THE UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT (REMOVAL OF DOUBTS AND VALIDATION ACT, 1991)
THE UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT (REMOVAL OF DOUBTS AND VALIDATION ACT, 1991)
(As passed by Uttar Pradesh Legislature)
(U.P. Act No. 27 of 1991)
An Act To provide for the removal of doubts in respect of certain provision of the Uttar Pradesh Industrial Area Development Act, 1976 and to validate certain acts and proceedings there under.
IT IS HEREBY enacted in the Forty-second Year of the Republic of India as follows :–
Short title and commencement
1. (1) This Act may be called the Uttar Pradesh Industrial Area Development (Removal of Doubts and Validation Act 1991.
(2) Section 2, 3 and 4 shall be deemed to have come into force on July 19, 1991 and the remaining provisions shall come into force at once.
2. For the removal of doubts it hereby declared that the Removal provisions of cluased (d) of section 2 of the Uttar Pradesh of doubts Industrial Area Development Act 1976, herein after referred to as the principal Act empower and shall be deemed always to have empowered, the State Government to declare any area as industrial development area.
3. The area specified in the respective Schedule to Validation Government's notifications on :–
(a) 8452 Bha. U. XVIII-11-223 BhA-88 Dated November 30, 1989;
(b) 8425(1) B.U. XVIII-11-233 BhA-88, Dated November 30, 1989; and
(c) 7436-Bha. U. XVIII-11-107-BhA-85, Dated January 28, 1991
shall be deemed to be, and always to have been, declared by the State Government as industrial development areas under clause (d) of section 2 of the principal Act and the said notification shall be, and be deemed always to have been valid and lawful as if the provisions of this Act where in force at all material times.
4. The provisions of this Act shall have effect not with standing anything to the contained in any judgement, decree or order of any Court or authority.
U.P. Ordinance no, 33
5. (1) The Uttar Pradesh Industrial Area Development (Removal of Doubts and Validation) Ordinance, 1991, is hereby repealed.
(2) Not with standing such repeal, anything done or any action taken under the Ordinance referred join sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.
