Section 342(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)No order shall be made under this section in respect of any area after the expiration of [two years] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] from the date of the notification under Section 4 in respect of such area.
