Section 342(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 342(1)] [Section 342] [Entire Act]

State of Uttar Pradesh - Subsection

Section 342(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)direct that this Act, any provisions of the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), the United Provinces Tenancy Act, 1939) (U.P. Act XVII of 1939), or any other law relating to land tenure shall during such limited period and in such areas as may be specified in the Order, have effect subject to such adaptations and modifications as may be so specified;

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State of Uttar Pradesh - Subsection

Section 342(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950