Section 198(6) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(6)Every notice to show' cause mentioned in sub-section (5) may be issued-(a)in the case of an allotment of land made before November 10, 1980, (hereinafter referred to as the said date), before the expiry of a period of [seven years] [Substituted by U.P. Act No. 24 of 1986 and shall be deemed always to have been substituted.] from the said date; and(b)in the case of an allotment of land made on or after the said date, before the expiry of a period of [five years from the date of such allotment or lease or up to November 10, 1987, which ever be later] [Ibid.].
