Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Shri Badrinath And Shri Kedarnath Temples (Amendment) Act, 1989 11 of 1989 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11 Of U.P. Act No. 16 Of 1939 Uttar Pradesh Shri Badrinath And Shri Kedarnath Temples (Amendment) Act, 1989 11 of 1989 An Act further to amend the Uttar Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939 It is hereby enacted in the Fortieth Year of the Republic of India as follows.-- 1. Received the assent of the Governor on April 7, 1989 and published in the U.P. Gazette, Extra., Part-1, Section (ka), dated 7th April, 1989, p. 2. 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Shri Badrinath and Shri Kedarnath Temples (Amendment) Act, 1989. (2) It shall be deemed to have come into force on December 31, 1988. 2. Amendment Of Section 11 Of U.P. Act No. 16 Of 1939 :- I n Section 11 of the Uttar Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939,-- (a) in sub-section (2-A), the word and figures "within a period ending with December 31, 1988 from the date of such dissolution" shall be omitted; (b) in sub-section (3), the following provisions shall be inserted, namely :-- "Provided that so far as may be, the other Committee shall be constituted within a period of six months from the date of such dissolution or supersession : Provided further that consequent upon the dissolution of the Committee by the State Government on June 3, 1986, the other Committee may be constituted by June 30, 1989."