Section 30 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
30. Application of Sections 118 to 128 of U. P. Act I of 1951.
- Where a Gaon Sabha has been charged with general superintendence, management, preservation and control of lands and things in any area under Section 29, the provisions of sub-section (2) of Section 118, and Sections 119 to 128 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, and of the rules connected therewith framed under Section 128 shall apply to the Pargana but the State Government may, by notification in the Official Gazette make such adaptation, modification, alteration or exception, not affecting the substance, as may in its opinion appear necessary and any such adaptation, modification, alteration or exception shall not be questioned in any court of law.
