Section 6A in The U.P. Government Estates Thekedari Abolition Act, 1958
6A. [ Application of U.P. Act I of 1961 in suspect of land under personal cultivation of lessee. [Inserted by U.P. Act 28 of 1970, Section 5 (w.e.f. 20-6-1964).]
- In respect of any land included in the lease which under and in accordance with the terms of the lease the lessee has brought under his personal cultivation, the determination and demarcation of the ceiling area and the surplus area, the acquisition of and the taking of possession over the surplus area, the determination and payment of compensation for the acquisition of the surplus area, and all other matters connected therewith shall be governed by the provisions of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.
