Section 339(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)so much of any other enactments as is inconsistent with the provisions of Chapters VIII to X of this Act shall be deemed and is hereby repealed [in its application to such area] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).];
