Section 1(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)[ It extends to the whole of Kumaun and Uttarakhand Divisions except-(a)the areas in which the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, was in force, with or without any exception or modifications, on the day immediately before he commencement of this Act,(b)this villages of the Tarai and Bhaba Government Estates in the district of Naini Tal,(c)the Bhabar villages in the Tarai and Bhabar sub-division of district Naini Tal, which are seltted with intermediaries, and(d)the villages, other than does mentioned in clause (d) of section 2 included in Garhwal Bhahar Government Estates in the district of Garhwal.]
