Section 117(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)At any time after the publication of the notification referred to in Section 4. the State Government may [by general or special order to be published in the manner prescribed] [Substituted by U.P. Act No. 30 of 1975.], declare that as from a date to be specified in this behalf, all or any of the following things, namely-(i)lands, whether cultivable or otherwise, except lands for the time being comprised in any holding or grove;(ii)forests;(iii)trees, other than trees in a holding or on the boundary of a holding or in a grove or abadi',(iv)fisheries;(v)hats, bazars and melas, except hats, bazars and melas held on lands to which the provisions of Clauses (a) to (c) of sub-section (1) of Section 18 apply or on sites and areas referred to in Section 9; and(vi)tanks, ponds, private ferries, water channels, pathways and abadi site,-which had vested in the State under this Act, shall vest in a Gaon Sabha or any other local authority established for the whole or part of the village in which the said things are situate or partly in one such local authority (including a Gaon Sabha) and partly in another :Provided that it shall be lawful for the State Government to make the declaration aforesaid subject to such exceptions and conditions as may be [specified in such order] [Substituted by U.P. Act No. 30 of 1975.].
