Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Acquisition of Certain Area at Ayodhya (Authentication of Documents) Rules, 1993 CONTENTS 1. Short title and commencement 2. Definitions 3. Procedure for authentication.-Where it is not practicable for the State Government of Uttar Pradesh or any person Acquisition of Certain Area at Ayodhya (Authentication of Documents) Rules, 1993 In exercise of the powers conferred by Section 12 read with sub- section (2) of Section 5 of the Acquisition of Certain Area at Ayodhya Act, 1993 (33 of 1993), the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Acquisition of Certain Area at Ayodhya (Authentication of Documents) Rules, 1993. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Acquisition of Certain Area at Ayodhya Act, 1993 (33 of 1993); (b) all other words and expressions used in these rules but not defined, in the Act shall have the same meanings assigned to them in the Act. 3. Procedure for authentication.-Where it is not practicable for the State Government of Uttar Pradesh or any person :- to deliver to the Central Government or to the authorised person registers or other documents relating to the vesting of the area in the Central Government which are in their custody, the State Government of Uttar Pradesh or such person shall deliver:- (i) if the contents of the register or documents are in English or Hindi, true copies or photo copies of the contents of the register or documents duly attested by a Gazetted Officer of the Central Government; or (ii) if the contents of the register or documents are in a language other than English or Hindi, a translated version of the same into English or Hindi duly certified by a Gazetted Officer of the Central or State Government, as an authenticated copy; in lieu of the original registers or documents to the Central Government or to the authorised person, as the case may be.