Section 3(18) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(18)[references to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and to the U.P. Land Revenue Act, 1901 or to rules framed thereunder shall be construed respectively as references to the said Acts or rules as amended from time to time, and references to enactments relating to acquisition of land for a public purpose shall be construed as references to those enactments as amended from time to time in their application to Uttar Pradesh.] [Added by Section 35 of U.P. Act XII of 1965]Chapater II Acquisition and Modifications of Existing Rights in Land
