Section 47(3) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(3)[ The State Government may, by a subsequent notified order, supersede or modify and order issued under sub-section (1) wholly or partly, and any such suppression or modification may be made retrospectively to a date not earlier than the date of the order issued under that sub-section.] [Inserted by U.P. Act 15 of 1976, w.e.f. Nov. 30, 1977]
