Section 27(7) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(7)The State Government may, [by a general or special order to be published in the manner prescribed] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).], declare that as from a date to be specified in this behalf, all surplus land situate in a circle which could not be settled under the provisions of this Act, shall vest in the Gaon Sabha concerned, and the provisions of Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 shall mutatis mutandis apply in relation to the such vesting.
