Section 53 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
53. Orders made under Sections 47, 48 or 52 to be laid before the State Legislature.
- An order made under Section 47, 48 or 52 shall be laid for not less then fourteen days before the State Legislature as soon as may be after it is so made and shall be subject to such modification as the Legislature may make during the session in which they are so laid.
