Section 1 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
1. Short title, extent and commencement.
(1)This Act may be called the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960;(2)[ It extends to the whole of Kumaun and Uttarakhand Divisions except-(a)the areas in which the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, was in force, with or without any exception or modifications, on the day immediately before he commencement of this Act,(b)this villages of the Tarai and Bhaba Government Estates in the district of Naini Tal,(c)the Bhabar villages in the Tarai and Bhabar sub-division of district Naini Tal, which are seltted with intermediaries, and(d)the villages, other than does mentioned in clause (d) of section 2 included in Garhwal Bhahar Government Estates in the district of Garhwal.](3)[ This section and Section 2 shall come into force at once and the remaining sections shall, except in the areas mentioned in section 2, where they shall come into force in the manner provided therein, come into force on such date as the State Government may, by [notification published in the official Gazette, appoint and different dates may be appointed for different provisions of this Act.] [Provisions of Section 3 to 56 of this Act enforced, with effect from June 19, 1965, in the districts of Garhwal and Chamoli vide Notification No. 21321-A-10 (8)/65, dated June 14, 1965, published in Part 1-A of the U.P. Government Gazette of June 19, 1965 w.e.f. 30.6. 1969 and in the district of Tehari Garhwal and Uttar Kashi vide Noti. No. 31781A-69, dated June 30, 1969]] [Subs for sub-section (2), as follows, by section 33 of U.P. Act XII of 1965: '(2) It shall extend to the whole of the kumanu and Garhwal Divisions except the area of the District Naini Tal to which the U.P. Zamindari Abolition and Land Keforms Act, 1990 applies']
