Section 2A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
2A. [ Extension of the Act to new territories. [Inserted by U.P. Act No. 21 of 1962.]
- [(1) Where any area is added to the territory of Uttar Pradesh by the action of any river or otherwise, the State Government may by notification in the Gazette extend this Act to that area.](2)The State Government may, by the same or any subsequent notification, make such modifications in this Act, in its application to that area as it may consider necessary in the circumstances existing in the area :Provided that no such modification shall be made after the expiry of one year from the date of extension of this Act to the area, or remain in force for a period exceeding two years.]
