Section 47(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)The provisions of Sections 134 to 139, 142 to 146, 152 to 195, 197 to 211-A, 212-B, 212-C, 213 to 230, 232 and sections 241 to 294 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and of the rules framed under Section 230 and 294 of the said Act, 1950 and of the rules framed under Section 230 and 294 of the said Act shall mutatis mutandis apply to the area to which the notification under Section 4 relates, but the State Government may, by order published in the official Gazette, make such adaptation, modification, alteration, or exception shall not be in any court of law;][Provided that Sections 242 of the said Act shall, in relation to such area, apply with the following modification:-(i)one and a half acres of land in areas to which this Act applies shall count as one acre;(ii)in a district where there are no hereditary rates, the reference to 'hereditary rates' shall be construed as a reference to 'village land revenue rates';(iii)in relation to any district in which the maximum hereditary rates or village land revenue rates do not exceed rupee one per acre, the words 'rupees five' and 'rupees ten' in clause (i) of the proviso to sub-section (2) of the said Section (2) of the said Section 245 shall be substituted by the words 'rupees three' and 'rupees five' respectively and the words 'rupees ten' and 'rupees 'twenty' in clause (ii) thereof shall be such substituted the words 'rupees six' and 'rupees ten' respectively.]
