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THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1989
THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1989
[Act No. 18 of 1989]
PREAMBLE
An Act further to amend the Uttar Pradesh Municipalities, Notified Areas and Town Areas (Alpakalik Vyavastha) Adhiniyam, 1977 and the Uttar Pradesh Urban Local Self-Government Laws (Third Amendment) Act, 1978
It is hereby enacted in the Fortieth Year of the Republic of India as follows : --
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1 Received the assent of the Governor on October 6, 1989 and published in the U.P. Gazette, Extra., Part-1, Section (ka), dated 6th October, 1989, pp. 2-3.
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Section 1 - Short title and commencement
(1) This Act may be called the Uttar Pradesh Urban Local Self-Government Laws (Second Amendment) Act, 1989.
(2) It shall be deemed to have come into force on June 30, 1989.
Section 2 - Amendment of Section 2 of U.P. Act No. 13 of 1977
In Section 2 of the Uttar Pradesh Municipalities, Notified Areas and Town Areas (Alpakalik Vyavastha) Adhiniyam, 1977, hereinafter referred to as the principal Act, for the word and figures "June 30, 1989" wherever they occur, the word and figures "December 31, 1989" shall be substituted.
Section 3 - Amendment of Section 3
In Section 3 of the principal Act, for the word and figures "June 30, 1989" the word and figures "December 31, 1989" shall be substituted.
Section 4 - Amendment of Section 24 of U.P. Act No. 35 of 1978
In Section 24 of the Uttar Pradesh Urban Local Self-Government Laws (Third Amendment) Act, 1978, for the word and figures "June 30, 1989" the word and figures "December 31, 1989" shall be substituted.
Section 5 - Repeal and saving
(1) The Uttar Pradesh Urban Local Self-Government Laws (Amendment) Ordinance, 1989 (U.P. Ordinance No. 12 of 1989), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action, taken under the Acts referred to in Sections 2 and 4, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the said Acts, as amended by this Act, as if the provisions of this Act were in force at all material times.
