Section 1(3) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(3)[ It shall come into force at once except in the areas mentioned in Section 2, where it shall come into force from such date and in such manner as may be notified under that section, and different dates may be appointed for different areas.] [In relation to territories transferred from Bihar, sub-section (3) will be omitted, vide U.P. Act No. 52 of 1976 (w.e.f. 15.10.1976).]
