Uttar Pradesh Antarim Zila Parishad (Re-Enactment and Continuance)Act, 1968

Uttar Pradesh Antarim Zila Parishad (Re-Enactment and Continuance) Act, 1968 1. Short title and commencement. 2. Re-enactment and continuance of U.P. Act, XXXI of 1958. 3. Validation of certain Acts.

The Uttar Pradesh Antarim Zila Parishad (Re-Enactment and Continuance)Act, 1968

President's Act No. XIX of 1968

050

An Act to provide for the re-enactment and for continuance of the Uttar Pradesh Antarim Zila Parishad Act, 1958, in relation to Uttarakhand Division.

In exercise of the powers conferred by section 3 of the Uttar Pradesh State . Legislature (Delegation of Powers) Act, 1968 (VII of 1968), the President is pleased to enact as follows :

1. Short title and commencement.- (1) This Act may be called the Uttar Pradesh Antarim Zila Parishad (Re-enactment and Continuance) Act, 1968.

(2) It shall be deemed to have come into force on the first day of January, 1968.

2. Re-enactment and continuance of U.P. Act, XXXI of 1958.- Notwithstanding the expiry of Uttar Pradesh Antarim Zila Parishads Act, 1958 (hereinafter referred to as the Principal Act) the said Act shall be deemed to have been re-enacted so far as it relates to Uttarakhand Division and shall continue in force till the 31st day of December, 1969 and accordingly sub- section (3) of section (1) of that Act shall have effect as if for the figures, letters words "31st day of December 1967" the figures, letters words "31st day of December 1969," had been substituted.
3. Validation of certain Acts.- For the removal of doubts as it is hereby declared that anything done as any action take or any order made including any lax or toll levied or fee charged by the Antarim Zila Parishads in the Uttarakhand Division in the exercise or purported exercise of their powers or in the discharge or purported discharge of their duties, on or after the 31st day of December, 1967, shall be as valid and operative as if it had been done, taken, made, levied, or charged in accordance with:

Provided that no contravention of or failure to comply with any of the provisions of the principal Act, as amended by this Act, shall render any person guilty of any offence of such contravention or failure occurred on or after the 31st day of December, 1967 and before the date of the publication of this Act in the Official Gazette.