Section 2(11) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(11)The references to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (UP Act no 1 of 1951) (as applicable to the State of Uttarakhand) and the U. P, Land Revenue Act 1901, (UP Act no 3 of 1901) (as applicable to the State of Uttarakhand) shall be construed as references to the said Acts as amended from time to time.
