Section 338(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The State Government shall, for the purpose of bringing the provisions of any Act in accordance with the provisions of this Act by an order adapt, modify or amend or repeal the provisions of any such Act and the Act so adapted, modified, amended or repealed shall have effect as if it was adapted, modified, amended or repealed by this Act.
