Section 37 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
37. Application of the U.P. Land Revenue Act, 1901, to the Pargana.
- The provisions of the U.P. Land Revenue Act, 1901, as amended by the U.P. Zamindari Abolition and Laird Reforms Act, 1950, and the rules or regulations framed or orders issued thereunder shall mutatis mutandis apply to the Pargana but State Government may, by order published in the official Gazette, make such adaptations, modifications, alterations or exceptions not affecting the substance as may in its opinion appear necessary and any such adaptation, modification, alteration or exception shall not be questioned in any court of law.(2)Every such order shall have affect from the date of commencement of this chapter.
