Section 117(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)Where any of the things specified in Clauses (i) to (vi) of sub-section (1) is vested in a local authority other than a Gaon Sabha the provisions of Sections 126 and 127 shall, subject to such exceptions and modifications, if any, as the State Government may specify in this behalf [by general or special order to be published in the manner prescribed] [Substituted by U.P. Act No. 30 of 1975.] apply, mutatis mutandis, to such local authority.
