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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(2) in The United Provinces Estates Act, 1920

(2)[It shall extend to the whole of Uttar Pradesh] [Substituted by U.P. Act IV of 1924, Section 3.] :Provided that it shall not extend to estates in Oudh which are subject to the provisions of the Oudh Estates Act, 1869 as amended by the Oudh Estates (Amendment) Act of 1910 or of the Oudh Settled Estates Act, 1917.]EXTENT.-This Act has been extended to the areas mentioned in column 1 of the table under the Act or Order mentioned:in column 2 and enforced in such areas under notification, mentioned in column 3 with effect from the date mentioned, in column 4 against each, such area.
Areas Act or Order under Notification, if any, under which enforced Date, from which enforced
1 2 3 4
1. Rampur District 1949 U.P. Act XIl of 1950, Section 3. .... Dec. 30, 1949
2. Banaras District 1949 Banaras (Application of Laws) Order, 1949 No. 3262(1)/XVII, dated Nov. 30, 1949 Nov. 30, 1949
3. Tehri-Garhwal district Tehri Garhwal (Application of Laws) Order, 1949 No. 3262 (2)/ XVII, dated Nov. 30. 1949 Ditto