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THE UTTARANCHAL (THE UTTAR PRADESH NAGAR PALIKA ADHINIYAM, 1916) ADAPTATION AND MODIFICATION ORDER, 2002 (AMENDMENT) ACT, 2003
THE UTTARANCHAL (THE UTTAR PRADESH NAGAR PALIKA ADHINIYAM, 1916) ADAPTATION AND MODIFICATION ORDER, 2002 (AMENDMENT) ACT, 2003
[Act No. 11 of 2003]
PREAMBLE
A replacing Act further to amend the Uttaranchal (The Uttar Pradesh Nagar Palika Adhiniyam, 1916) Adaptation and Modification Order, 2002
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttaranchal (The Uttar Pradesh Nagar Palika Adhiniyam, 1916) Adaptation and Modification Order, 2002 (Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal State.
(3) It shall come into force at once.
Section 2 - Amendment of sub-section (3) of Section 13-b of the Uttaranchal (Uttar Pradesh Nagar Nigam Adhiniyam, 1959) Adaptation and Modification Order, 2002
Sub-section (3) of Section 13-b of the Uttaranchal (The Uttar Pradesh Nagar Palika Adhiniyam, 1916) (Amendment) Act, 2002 (hereinafter referred to as the "principal Act") shall be deemed to be amended as follows:--
"State Election Commission shall obtain from all candidates a declaration in the form of an affidavit containing the following information and any other information it deems necessary and shall, except information contained in clauses (c) and (e), make public the same for the information of the electorate.".
Section 3 - Repeal of Uttaranchal Ordinance No. 1 of 2003
(1) The Uttaranchal (The Uttar Pradesh Nagar Palika Adhiniyam, 1916) (Second Amendment) Ordinance, 2003 (The Uttaranchal Ordinance No. 1 of 2003) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the corresponding provisions of the Uttaranchal (Uttar Pradesh Nagar Palika Adhiniyam, 1916) 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 Uttaranchal (Uttar Pradesh Nagar Palika Adhiniyam, 1916) as amended by this Act, as if the provisions of this Act were in force at all material times.
