Section 40 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
40. Application of provisions of certain sections of Chapter XII of U.P. Act 1 of 1951 to the Pargana.
(1)The provisions of Sections 321 to 336, 338 and 340 to 344 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, and of the rules framed under Section 344 of the said Act shall mutatis mutandis apply to the Pargana but the State Government may, by order published in the Official Gazette, make such adaptation, modification, alteration or exception not affecting the substance as may in its opinion appear necessary and any such adaptation, modification, alteration or exception shall not be questioned in any court of law.(2)Every such order shall have effect from the date of commencement of this chapter.
