Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1989 1 of 1989 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of U.P. Act No. 13 Of 1977 3. Amendment Of Section 3 4. Amendment Of Section 24 Of U.P. Act No. 35 Of 1978 5. Repeal And Saving Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1989 1 of 1989 An Act further to amend the Uttar Pradesh Municipalities, Notified Areas and Town Areas (Alpakalik Vyavastha) Adhiniyam, 1977 and the Uttar Pradesh Urban Local Self-Government Laws (Third Amendment) Act, 1978 It is hereby enacted in the Fortieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 7, 1989 and published in the U.P. Gazette, Extra., Part I, Section (ka), dated 7th March, 1989, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Urban Local Self- Government Laws (Amendment) Act, 1989. (2) It shall be deemed to have come into force on December 28, 1988. 2. Amendment Of Section 2 Of U.P. Act No. 13 Of 1977 :- In Section 2 of the Uttar Pradesh Municipalities, Notified Areas and Town Areas (Alpakalik Vyavastha) Adhiniyam, 1977, hereinafter referred to as the principal Act, for the word and figures "December 31, 1988" wherever occurring, the word and figures "June 30, 1989" shall be substituted. 3. Amendment Of Section 3 :- I n Section 3 of the principal Act, for the word and figures "December 31, 1988" the word and figures "June 30, 1989" shall be substituted. 4. Amendment Of Section 24 Of U.P. Act No. 35 Of 1978 :- In Section 24 of the Uttar Pradesh Urban Local Self-Government Laws (ThirdAmendment) Act, 1978, for the word and figures "December 31, 1988" the word and figures "June 30, 1989" shall be substituted. 5. Repeal And Saving :- (1) The Uttar Pradesh Urban Local Self-Government Laws (Second Amendment) Ordinance, 1988 (U.P. Ordinance No. 17 of 1988), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Acts referred to in Sections 2 and 4 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 said Acts, as amended by this Act, as if the provisions of this Act were in force at all material times.