Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) (Sanshodhan) Adhiniyam, 2002 17 of 2002 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of U.P. Act No. 7 Of 1972 3. Validation 4. Repeal And Saving Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) (Sanshodhan) Adhiniyam, 2002 17 of 2002 An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) Adhiniyam, 1972 It is hereby enacted in the Fifty-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor on September 13, 2002 and published in the U.P. Gazette, Extra., Part 1. Section (Ka), dated 17th September, 2002, p. 3-4 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) (Sanshodhan) Adhiniyam, 2002. (2) It shall be deemed to have come into force on December 24, 2001. 2. Amendment Of Section 2 Of U.P. Act No. 7 Of 1972 :- I n Section 2 of the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) Adhiniyam, 1972, hereinafter referred to as the principal Act, in sub-section (1) for the words and figures "till December 31, 2001" the words and figures "till March 31, 2003" shall be substituted. 3. Validation :- For the removal of doubts, it is hereby declared that the powers, functions and duties of a Market Committee, its Chairman and Vice- Chairman, vested in the District Magistrate concerned under Section 2 of the principal Act immediately before January 1, 2002, shall be deemed to have validly continued to be so vested in such District Magistrate and anything done or any action taken by the District Magistrate in exercise, performance and discharge of the said powers, functions and duties at any time on or after January 1, 2002, shall be deemed to be valid as if the provisions of the principal Act as amended by this Act were in force at all material times. 4. Repeal And Saving :- (1) The Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyavastha) (Sanshodhan) Adhyadesh, 2001 (U.P. Ordinance No. 25 of 2001) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act 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 principal Act as amended by this Act as if the provisions of this Act were in force at all material times.