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THE POLICE (UTTAR PRADESH AMENDMENT) ACT, 1939
THE POLICE (UTTAR PRADESH AMENDMENT) ACT, 1939 (For Statement of objects and Reasons, please see Gazette, Extra-ordinary, dated April 19, 1939, pp. 1-2 See for discussion the proceedings of the Legislative Assembly and the Legislative Council, dated April 20 and 25, 1939, Volume XVII. Pp. 291 and 500, and dated April 26 and 27. 1939. Volume IV, pp. 780 and 906.)
U.P.Act No. II of 1939
(Received the assent of the Governor-General on June 7, 1939, under Section 76 of the Government of India Act, 1935, and was published in U.P. Gazette on 17th June, 1939)
An act further to amend the Police Act, 1861, for certain purposes.
Preamble
Whereas it is expedient further to amend the Police Act, 1861, in its application to the Uttar Pradesh for extending the periods of limitation for applications for compensation under the said Act;
It is hereby enacted as follows:
1. Short title, extent and commencement.-
(1) This act may be called the police (Uttar Pradesh Amendment) Act, 1939.
(2) It extends to the whole of the Uttar Pradesh except Jaunsar-Bawar Pargana of the Dehra Dun District and portion of the Mirzapur District South of the Kaimur Range.
(3) This Act shall have retrospective effect shall be deemed to have had effects as from the first day of January, 1939.
2. Amendment of Section 15-A of Act V of 1861.-
(a) In sub-section (I) of section 15-A of the police Act, 1961, for the words “one month” the words “three months” shall be substituted.
(b) Add the following proviso to sub-section (I) of Section 15-A of the Police Act, 1861:
“Provided that the period of limitation for such application for compensation in the respect of death or grievous hurt or loss of, or damage to property caused before the 1st day of April, 1939, shall be four months”
