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THE UTTAR PRADESH MUNICIPALITIES ACT (DWITIYA UTTARANCHAL SANSHODHAN) ACT, 2001
THE UTTAR PRADESH MUNICIPALITIES ACT (DWITIYA UTTARANCHAL SANSHODHAN) ACT, 2001
[Act No. 6 of 2001]
PREAMBLE
An Act to further amend the Uttar Pradesh Municipalities Act, 1916 in its application to Uttaranchal,
It is hereby enacted in the Fifty-second Year of the Republic of India as follows:--
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1. Received the assent of the Governor on May 8, 2001, and published in the Uttaranchal Gazette, Extra., Part 1, Section (Ka), dated 8th May, 2001, p. 2
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Section 1 - Short title and extent
(1) This Act may be called the Uttar Pradesh Municipalities Act (Dwitiya Uttaranchal Sanshodhan) Adhiniyam, 2001.
(2) It extends to the whole of Uttaranchal.
(3) It shall come into force on June 11, 2001.
Section 2 - Amendment of the second proviso of clause (c) of Section 10-AA of U.P. Act No. 2 of 1916
After clause (c) of Section 10-AA of the Uttar Pradesh Municipalities Act, 1916 the second proviso of the said section shall be substituted as under, namely:--
"Provided further that the Administrator appointed under this section shall have a term till March 31, 2002 or till the new Municipal Council/Nagar Panchayat is constituted, whichever is earlier.".
