UTTAR PRADESH KRISHI UTPADAN MANDI SAMITIS (ALPAKALIK VYAVASTHA) (SANSHODHAN) ADHINIYAM, 1997

Preamble - THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITIS (ALPAKALIK VYAVASTHA) (SANSHODHAN) ADHINIYAM, 1997

THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITIS (ALPAKALIK VYAVASTHA) (SANSHODHAN) ADHINIYAM, 1997

[U.P. ACT No. 5 OF 1997]

(As passed by the Uttar Pradesh Legislature)

PREAMBLE

An Act further to amend the Uttar Pradesh KrishiUtpadanMandiSamitis (AlpakalikVyavastha) Adhiniyam, 1972

It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Uttar Pradesh KrishiUtpadanMandiSamitis (AlpakalikVyavastha) (Sanshodhan) Adhiniyam, 1997.

 

(2)     It shall be deemed to have come into force on January 15, 1996.

 

Section 2 - Amendment of Section 2 of U.P. Act No. 7 of 1972

In Section 2 of the Uttar Pradesh KrishiUtpadanMandiSamitis (AlpakalikVyavastha) Adhiniyam, 1972, hereinafter referred to as the principal Act, in Sub-section (1), for the words "for a period of two years", the words and figures "till December 31,1998" shall be substituted.

 

Section 3 - Validation

For the removal of doubts it is hereby declared that the powers, functions and duties of the Market Committee, its Chairman and Vice-Chairman, vested in the District Magistrate under Section 2 of the principal Act immediately before January 15, 1996, shall be deemed to have validly continued to be vested in the District Magistrate until the nomination of ad hoc Committee under the aforesaid section or the constitution of an elected MandiSamiti under Section 13 of the Uttar Pradesh KrishiUtpadanMandiAdhiniyam, 1964 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 15, 1996, 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.

 

Section 4 - Repeal and savings

(1)     The Uttar Pradesh KrishiUtpadanMandiSamitis (AlpakalikVyavastha) (Sanshodhan) Adhyadesh, 1997(U.P. Ordinance No. 4 of 1997) is hereby repealed.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.