Section 27 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
27. [ [The provisions of Chapter VI of U.P. Act 1 of 1951 adapted, vide Schedule 1 of Notification No. U.O. 119/1-A-10(2)- 1965, dated June 19, published in Part 1-A of U.P. Gazette, dated June 26, 1965]
(1)The provisions of Chapter. VI of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P Act 1 of 1951); and of the rules framed thereunder shall, mutatis mutandis apply to the area to which the notification under Section 4 relates; but the State Government may be order published in the official Gazette make such adaptations, modifications and alterations or exceptions, 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.](2)Every such order shall have the effect form the date of commencement of this Chapter.
