Section 2 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
2.
In these rules unless there is anything repugnant in the subject or context -(i)"Act" means the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (U.P. Act No. 1 of 1961);(ii)"Section" means a section of the Act;(iii)[ "Form" means a form appended to these rules.] [Inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette Extraordinary, dated 13.7.1973.][3. In areas where due to consolidation operations or record operations or for any other reason no Khasras were prepared during the years mentioned in Section 4-A, the Prescribed Authority while examining other records may also examine available Khasras for the three latest years preceding the year in which the Khasra was not prepared.] [Inserted by Notification No. 1-67/75-Revenue-1, dated 18.9.1975 (w.e.f. 19.9.1975).][3A. [Section 3(20)]. - Any land included in a holding which was not used for growing crops during the year 176 Fasli to 1380 Fasli (both inclusive) due to the presence of salinity, stone, grit, or kankar shall be treated to be an usar land.] [Inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette Extraordinary, dated 13.7.1973.]
