Section 4(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)It shall be lawful for the State Government, if it so considers necessary, to issue, from time to time, the notification referred to in sub-section (1) in respect only of such district or part of district in the Kumaun and Garhwal Divisions as may be specified and all the provisions of sub-section (1) shall be applicable to and in the case of every such notification.
