Section 15(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(2)It shall be lawful for the State Government, if it so considers necessary, to issue, from time to time, the notification referred to in sub-section (1) in respect only of such khat or khats as may be specified and all the provisions of sub-section (1) shall be applicable to and in the case of every such notification.
