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State of Uttar Pradesh - Act

The U.P. Zamindari Abolition and Land Reforms (Special Provision) Act, 2010

UTTAR PRADESH
India

The U.P. Zamindari Abolition and Land Reforms (Special Provision) Act, 2010

Act 4 of 2010

  • Published on 16 February 2010
  • Commenced on 16 February 2010
  • [This is the version of this document from 16 February 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Zamindari Abolition and Land Reforms (Special Provision) Act, 2010(U.P. Act No. 4 of 2010)UP0206Statement of Objects and Reasons - With a view to providing opportunity of validation, in any transfer of such fragment as had become void under Section 168-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as it stood before the commencement of the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2004 (U.P. Act No. 27 of 2004) and had not been entered in revenue records in favour of the State Government, it has been decided to make a law to provide for making special provision in relation to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951).The Uttar Pradesh Zamindari Abolition and Land Reforms (Special Provision) Bill, 2010 is introduced accordingly.Received the assent of the Governor on 15.02.2010 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 16.02.2010.(As passed by the Uttar Pradesh Legislature)An Act to make special provision in relation to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.It is hereby enacted in the Sixty-first Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Uttar Pradesh Zamindari Abolition and Land Reforms (Special Provision) Act, 2010.

2. Special provision in relation to U.P. Act No. 1 of 1951.

- It is hereby declared that any transfer of such fragment as had become void under Section 168-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as it stood before the commencement of the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2004 (U.P. Act No. 27 of 2004) and had not been entered in revenue records in favour of the State Government shall be deemed to have been divested and any person may get such transfer validated by depositing such fee and within such time and in such manner as may be notified by the State Government:Provided that, this special provision shall cease to be in force after expiry of two years from the date of commencement of this Act.