Section 15 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
15. Acquisition of rights, title and interests of intermediaries.
(1)As soon as may be after the issue of the second notification referred to in Section 3 in respect of an area, the State Government may, by notification published in the official Gazette, declare that as from a date to be specified therein, the rights, title and interest of all the intermediaries in the land in such area to be specified shall as from the beginning of the date to be specified (hereinafter called the appointed date), cease and vest, except as hereinafter provided, in the State free from all encumbrances.(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.
