Section 1 in The United Provinces Agriculturists Relief Act 1934
1. Short title, extent and commencement.
(1)This Act may be called the United Provinces Agriculturists Relief Act, 1934.(2)11 extends to the whole of [Uttar Pradesh] [ Substituted by the ALO 1950 for (the United Provinces)] [* * *] [The words (of Agra and Oudh) omit, by ALO 1950]Provided that the provisions of Chapter III shall not apply to any mortgage to which the provisions of the Bundelkhand Land Alienation Act, 1903, arc applicable.(3)The [State Government] [ Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for Local Government] may after obtaining the approval of [both Houses of the Stale Legislature] [ Substituted by the ALO 1950 for "both Chambers of the Provincial Legislature"] by notification in the [official Gazette] [ Substituted for "Gazette" by the ALO 1937] direct that all or any of the provisions of the Act shall not apply to any area which it may specify in the notification.(4)It shall come into force on such date as the [State Government] [ Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may by notification direct.
