(1)This Act may be called the Uttar Pradesh Land Revenue Act, 1901.(2)[It extends] [This Act has been extended subject to some restrictions to Almora, Garhwal exclusive of Kham villages of Garhwal Bhabar Estates and to Naini Tal District exclusive of Kashipur Tahsil, Tarai and Kham villages of Bhabar Tahsil vide Notification No. 3109/I-A, dated 18.10.1947.] to the whole of [Uttar Pradesh] [Substituted by the A.O. 1950.] except the areas specified in the First Schedule:[Provided that] [Substituted by U.P. Act No. 6 of 1915.] the [State Government] [Substituted by the A.O. 1950.] may, by notification in the [Official Gazette] [Substituted by the A.O. 1937.] extend the whole or any part of this act to all or any of the areas so excepted [subject to exceptions or modifications as it think fit] [Inserted by U.P. Act No. 11 of 1941.].[Provided also that no provision of this Act which is inconsistent with the provisions of the Pargarta of Kaswar Raja Act, 1915 shall apply to The Pargana of Kaswar Raja in the district of Banaras :] [Inserted by U.P. Act No. 6 of 1915.] and(3)It shall come into force on the first day of January, 1902.[Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 01.01.2007).] Amendment[1. Short title and commencement. - (1) This order may be called the Uttar Pradesh Land Revenue (Uttaranchal Adaptation and Modification) Order, 2001.(2)It shall come into force at once.
