Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Urban Planning And Development (Amendment) Act, 2000 09 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 39-A Of Presidents Act No. 11 Of 1973 As Amended And Re-Enacted By U.P. Act No. 30 Of 1974 3. Repeal And Savings Uttar Pradesh Urban Planning And Development (Amendment) Act, 2000 09 of 2000 An Act further to amend the Uttar Pradesh Urban Planning and Development Act, 1973 It is hereby enacted in the Fiftieth Year of the Republic of India as follows :-- 1. Received the assent of the Governor on January 11, 2000, and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 12th January, 2000, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Urban Planning and Development (Amendment) Act, 2000. (2) It shall be deemed to have come into force on December 17, 1999. 2. Amendment Of Section 39-A Of Presidents Act No. 11 Of 1973 As Amended And Re-Enacted By U.P. Act No. 30 Of 1974 :- I n Section 39-A of the Uttar Pradesh Urban Planning and Development Act, 1973, hereinafter referred to as the principal Act, in the proviso, in clause (a) for the words "one hundred rupees" the words "one thousand rupees" shall be substituted. 3. Repeal And Savings :- (1) The Uttar Pradesh Urban Planning and Development (Amendment) Ordinance, 1999 (U.P. Ordinance No. 26 of 1999) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under 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.