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THE UTTARAKHAND (THE UTTAR PRADESH SPECIAL AREA DEVELOPMENT ACT, 1986) ACT, 2009
THE UTTARAKHAND (THE UTTAR PRADESH SPECIAL AREA DEVELOPMENT ACT, 1986) ACT, 2009
[Act No. 09 of 2010]
PREAMBLE
To further amend The Uttarakhand (The Uttar Pradesh Special Area Development Act, 1986) Adaptation and Modification Order, 2006 in its application to the State of Uttarakhand.
An Act
Be it enacted by State Assembly in the Sixth Year of the Republic of India as follows)
Section 1 - Short Title and Commencement
(1) This Act may be called the Uttarakhand (The Uttar Pradesh Special Area Development Act, 1986) Adaptation and Modification Order, 2006 Act, 2009.
(2) It extends to the whole of the State of Uttarakhand except Cantonment areas.
(3) It shall come into force at once.
Section 2 - Repeal of Section 34 of the Principal Act
In section 34 of the Uttarakhand (The Uttar Pradesh Special Area Development Act, 1986) Adaptation and Modification Order, 2006 hereinafter referred to as Principal Act, is hereby repealed in relation to the State of Uttarakhand.
Section 3 - Repealed and Savings
Notwithstanding such repeal anything done or any action taken under the provisions of the principal Act, shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at the all material times.
