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THE UTTARAKHAND (THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT ACT, 1973) (AMENDMENT) ACT, 2009
THE UTTARAKHAND (THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT ACT, 1973) (AMENDMENT) ACT, 2009
[Act No. 07 of 2010]
PREAMBLE
(Promulgated by the Governor in the Sixtieth year of the Republic of India)
Further to amend The Uttarakhand (The Uttar Pradesh Urban Planning and Development Act, 1973) Adaptation and Modification Order, 2006 in its applicability to the State of Uttarakhand.
An Act be it enacted in the Sixtieth Year of the Republic of India by the Uttarakhand Legislative Assembly as follows :-
Section 1 - Short Title and Commencement
(1) This Act may be called the Uttarakhand (The Uttar Pradesh Urban Planning & Development Act, 1973) (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - Repeal of Section 39 of the Principal Act
In section 39 of the Uttarakhand (The Uttar Pradesh Urban Planning & Development Act, 1973) Adaptation and Modification Order, 2006 hereinafter referred to as Principal Act, is hereby repealed in relation to the State of Uttarakhand.
Section 3 - Repealed and Savings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 repeat 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 all the material times.
