Section 43(4) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(4)[ All rules made under this section shall as soon as may be, after they are made, be laid before each House of State Legislature, while it is in session, for a total period of not less than thirty days comprised in one session or two or more successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Substituted for sub-sections (4), (5) and (6) by U.P. Act 30 of 1975, Section 32.]NotificationsNotification No. 1749/I-A-2272-59, dated 20th July, 1964 and published in the U.P. Gazette, dated 1st August, 1964.In exercise of the powers conferred under Section 36 of the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (U.P. Act No. XI of 1956), the Governor of Uttar Pradesh is pleased to make the adaptations, modifications, alterations and exceptions, as specified in Schedule annexed at hereto, in Sections 241 to 294 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951), as amended up to April 5, 1956, in their application to the Pargana Jaunsar-Bawar.
