Section 55(1)(a) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(a)direct that this Act or any provisions of the U.P. Land Revenue Act, 1901, applicable to the Kumaun and Garhwal Divisions or any other enactment relating to land tenure shall, during such limited period and in such areas, as may be specified in the Order, have effect, subject to such adaptations and modifications may be so specified;