Uttaranchal (Uttar Pradesh Home Guards Act, 1963) Adaptation and Modification Order, 2002
Published vide Notification No. 27/187/Home-1/2002, dated 2nd November, 2002
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Whereas, under Section 87 of the Uttar Pradesh Reorganisation Act, 2002, the Uttaranchal Government may by order, make such adaptation and modification of the law by way of repeal or amendment as necessary or expedient;
And, whereas, the Uttar Pradesh Home Guards Act, 1963 is in force in the State of Uttaranchal under Section 86 of the Uttar Pradesh Reorganisation Act, 2000;
Now, therefore, in exercise of the powers conferred under Section 87 of the Uttar Pradesh Reorganisation Act, 2000 Act No. 29 of 2000), the Governor is pleased to direct that the Uttar Pradesh Homeguards Act, 1963 shall have applicability to the State of Uttaranchal subject to the provisions of the following order :
1. Short title and commencement. - (1) This order may be called Uttaranchal (Uttar Pradesh Home Guards Act, 1963) Adaptation and Modification Order, 2002.
(2) It shall come into force at once.
2. The word "Uttar Pradesh" to be read "Uttaranchal". - In Uttar Pradesh Home Guards Act, 1963 wherever the expression "Uttar Pradesh" occurs, it shall be read as "Uttaranchal".