Section 27(6) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(6)The Commissioner acting of his own motion under sub-section (4) may issue notice, and an application under that sub-section may be made, -(a)[ in the case of any settlement made or lease granted before November 10, 1980, before the expiry of a period of [seven years] [Substituted by U.P. Act No. 20 of 1,932 (w.e.f. 10.11.1980).](b)[ in the case of any settlement made or lease granted on from the said date, and or after the said date, before the expiry of a period of five years from the date of such settlement or lease] [Substituted by U.P. Act No. 24 of 1986, Section 20 (w.e.f. 4.12.1986) and shall be deemed always to have been substituted.] or up to November 10, 1987, whichever be later].
