Section 1 in The U.P. Government Estates Thekedari Abolition Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the U.P. Government Estates Thekedari Abolition Act, 1958.(2)[ It extends to such districts of Uttar Pradesh as may be notified from time to time.] [Sub-sections (2) and (3) of Section 1 stand omitted in relation to territories transferred to U.P. from Bihar vide Serial No. 6 of the Schedule to U.P. Act No. 52 of 1976.](3)[ It shall come into force on such date as the State Government may, by notification in official Gazette, appoint and different dates may be appointed for different areas of the State.] [Sub-sections (2) and (3) of Section 1 stand omitted in relation to territories transferred to U.P. from Bihar vide Serial No. 6 of the Schedule to U.P. Act No. 52 of 1976.]
