Section 2(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(b)[any urban area as defined in the U.P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956;] [Provisions of Section 3 to 56 enforce, with effect from June 30, 1966, in the urban areas situate in the districts of Garhwal, Almora, Pithoragarh an din the district of Naini Tal [excluding the area thereof specified specified in clause (a), (b) and (c) of sub-section (2) of Section 1 of U.P. Act XVII of 1960], vide Notification No. 475(5)I-A-10(8)-1965, dated June 30, 1966, published in the U.P. Gazette, Extraordinary dated June 30, 1966]
