Section 339 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
339. Repeals.
- With effect from the date of [vesting] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] in respect of any area-(a)the enactments mentioned in List I of Schedule III shall be and are hereby repealed in their application to such area;(b)so much of any other enactments as is inconsistent with the provisions of Chapters VIII to X of this Act shall be deemed and is hereby repealed [in its application to such area] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).];(c)the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), shall [in its application to such area] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] be deemed to be and is hereby amended to the extent mentioned in Column 3 of the List II of the Schedule aforesaid :Provided that where under this Act any interpretation has to be made, action taken or thing done in accordance with the provisions of the United Provinces Tenancy Act, 1939 (U.P. Act XVII of 1939), the same may be made, taken or done as if it has not been repealed by this Act.
