Section 15(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(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.
