Section 333A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
333A. Reference to the Board.
- [* * *] [[Omitted by U.P. Act No. 20 of 1997.'Transitory Provisions. - Notwithstanidng anything contained in this Act all cases referred to the Board under Section 218 of the U.P. Land Revenue Act, 1901, or under Section 333-A of Uttar Pradesh Zamindari Abolotion and Land Reforms Act, 1950 as they stood immediately before the commencement of this Act and pending before the Board on the date of such commencement shall continue to be heard and decided by the Board as if this Act has not been enacted.']]
