Section 36 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
36. [Application of the provisions of Chapter VIII and X of U.P. Act I of 1951] [For adaptation of U.P.Z.A. Act, 1951, see Notification No. 1749 I-A-2372-59, dated 20th July, 1964.].
(1)The provisions of Sections [133-A, 137 and 137-A] [Substituted by U.P. Act 24 of 1986, Section 16 (w.e.f. 20-8-1982).] (except insofar as they relate to payment of instalments), 141 to 146, 152 to 168, 176 to 195, 197 to 211, 212-A, 212-B, 212-C, 213 to 230, and Sections 241 to 294 of Chapter X of the U.P. Zamindari Abolition and Land Reforms Act, 1950, and of the rules framed under Sections 230 and 294 of the said Act shall mutatis mutandis apply to the Pargana, but the State Government may, by order published in the Official Gazette, make such adaptation, modification, alteration or exception not affecting the substance as may be in its opinion appear necessary and any such adaptation, modification, alteration or exception shall not be questioned in any court of law :[Provided that Section 245 of the said Act shall, in relation to such Pargana, apply with the following modification, namely :(i)one and a half acres of land shall count as one acre;(ii)in relation to any local area in which the maximum rent rates sanctioned at the settlement carried out under Chapter II of this Act, do not exceed rupee one per acre, the words 'rupees five' and 'rupees ten' in clause (i) of the proviso to sub-section (2) of the said Section 245 shall be substituted by the words 'rupees three' and 'rupees five' respectively, and the words 'rupees ten' and 'rupees twenty' in clause(ii)thereof-shall be substituted by the words 'rupees six' and 'rupees ten' respectively.](2)Every such order shall have effect from the date of commencement of this chapter.
