The Uttar Pradesh Urban Planning and Development (Amendment) Act, 2025

[1 of 2025]

[17 March 2025]

AN ACT further to amend the Uttar Pradesh Urban Planning and Development Act, 1973.

IT IS HEREBY enacted in the Seventy-sixth Year of the Republic of India as follows: -

Section 1. Short title and commencement.

(1)     This Act may be called the Uttar Pradesh Urban Planning and Development (Amendment) Act, 2025.

(2)     It shall be deemed to have come into force with effect from the 5th day of February, 2025.

Section 2. Amendment of section 2 of Presidents Act no. 11 of 1973 as re-enacted by U.P. Act no. 30 of 1974.

In section 4 of the Uttar Pradesh Urban Planning and Development Act, 1973, -

(a)      For clause (b) of sub-section (3), the following clause shall be substituted, namely: -

"a Vice-Chairman to be appointed or authorized by the State Government."

(b)      Sub-section (4) shall be omitted.

Section 3. Repeal and saving.

(1)     The Uttar Pradesh Urban Planning and Development (Amendment) Ordinance, 2025, is hereby repealed.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.