Section 117(6) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(6)The State Government may at any time, [by general or special order to be published in the manner prescribed] [Substituted by U.P. Act No. 35 of 1976.], amend or cancel any [declaration, notification or order] [Substituted by U.P. Act No. 30 of 1975.] made in respect of any of the things aforesaid, whether generally or in the case of any Gaon Sabha or other local authority and resume such thing and whenever the State Government so resumes any such things, the Gaon Sabha or other local authority, as the case may be, shall be entitled to receive and be paid compensation on account only of the development, if any, effected by it in or over that things :Provided that the State Government may after such resumption make a fresh declaration under sub-section (1) or sub-section (2) vesting the thing resumed in the same or any other local authority (including a Gaon Sabha), and the provisions of sub-sections (3), (4) and (5), as the case may be, shall mutatis mutandis, apply to such declaration.
