Section 2 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
2. Modification of the Act in its application to Government estates, etc.
- This State Government may, by notification in the official Gazette, apply the whole or any provision of this Act subject to such exceptions or modifications not effecting the substance as it may consider necessary to-(a)any estate or part thereof owned by the Central Government, State Government or any local authority or Cantonment Board;(b)[any urban area as defined in the U.P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956;] [Provisions of Section 3 to 56 enforce, with effect from June 30, 1966, in the urban areas situate in the districts of Garhwal, Almora, Pithoragarh an din the district of Naini Tal [excluding the area thereof specified specified in clause (a), (b) and (c) of sub-section (2) of Section 1 of U.P. Act XVII of 1960], vide Notification No. 475(5)I-A-10(8)-1965, dated June 30, 1966, published in the U.P. Gazette, Extraordinary dated June 30, 1966](c)[***] [Clause (c), as follows omitted by Section 34 of U.P. Act XII of 1965; '(c) any of the Bhabar village in the Taral and Bhabar Sub-Division of Naini Tal District which are settled with Zamindars; and](d)village Mawakot (patti Motadhak) Balbharput alias Gosikhata Patti Sukhras), Dhara alias Dharaon, Jhirna Malla and Kothi Rao (Patti Garbwal Bhabhar) in the Garbwal District:Provided that when this act, or any of its provisions are so applied to such areas with or without exceptions or modifications, so much of any existing law asin inconsistent with this Act or the provisions so applied or with any modification made therein shall be deemed to have been repealed:[Provided further that a notification under this sub-section in respect of any estate or part thereof owned by the Central Government shall not issue except in consultation with the Government.] [The provisions of the Act applied subject to the notification specified in the Schedule appended to Notification No. U.O. 419/I-A-Rev/ C-459-1965, dated June 30, 1968, published in the U.P. Gazette Extraordinary, dated June 30, 1968]
