Section 1 in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
1. Short title, extent and commencement.
(1)This Act may be called the Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950.(2)Sections 1 to 9 of this Act shall be deemed to have come into force from the date of commencement of the United Provinces Agricultural Teams (Acquisition of Privileges) Act, 1949 (hereinafter called the principal Act), and sections 10 and 11 shall be deemed to be in force with effect from the 29th day of January, 1950.(3)For the removal of doubts it is hereby declared that all orders made, proceedings taken, declarations granted and jurisdiction exercised, under and at any time during the continuance of the principal Act, shall be good and valid in law as if the said Act, as amended by sub-section (2), had been in force at all material dates.(4)It extends to areas to which the principal Act applies. Sections 10 and 11 shall also extend to the area, which on the 30th day of November, 1949 was included in the Banaras State as defined in the Banaras State (Administration) Order, 1949.
