Section 1(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)It extends to the whole of the Uttar Pradesh except the areas which, on the 7th day of July, 1949, were included in a municipality or a notified area under the provisions of the United Provinces Municipalities Act, 1916 (U.P. Act II of 1916) or a Cantonment, under the provisions of the Cantonment Act, 1924 (U.P. Act II of 1924) or a Town Areas under the provisions of the United Provinces Town Areas Act, 1914 (U.P. Act I of 1914)[:] [Substituted by U.P. Act No. 12 of 1965 for the full stop and shall be deemed always to have been substituted.][Provided that in relation to areas included in the Rampur Municipality, this sub-section shall have effect as if for the words and figures '7th day of July, 1949' the words and figures '3lst day of July, 1949', were substituted therein :] [Added by U.P. Act No. 12 of 1965 and shall be deemed always to have been added.]Provided further that where any area which on July 7, 1949 was included in a Municipality, Notified Area, Cantonment or Town Area, cease to be so included therein at any time after that date and no notification has been made in respect thereof under Section 8 of the Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956-(i)in case it has ceased to be so included at any time before June 29, 1971, this Act shall extend to such area from June 29, 1971; and(ii)in any other case, this Act shall extend to such area from the date on which the area ceases to be so included.
