Section 55(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)Whereas difficulties may arise in relation to the transition from the provisions of the existing law to the provisions of this Act:The State Government may, for the purpose of facilitating the said transition, by order-(a)direct that this Act or any provisions of the U.P. Land Revenue Act, 1901, applicable to the Kumaun and Garhwal Divisions or any other enactment relating to land tenure shall, during such limited period and in such areas, as may be specified in the Order, have effect, subject to such adaptations and modifications may be so specified;(b)make such other temporary provisions for the purpose of removing any such difficulties as aforesaid as may be specified in the Order.
