Section 41 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
41. [ Superintendence, management and control of land (U.P. Act 1 of 1951). [Provisions of Chapter VII of U.P. Act 1, 1951 adapted vide Schedule 1 of Notification No. U.O. 119/1-A- 10(2)-1965, dated June 19, 1965, published in Part 1-A of U.P. Gazette, dated June 26,1965]
- The provisions of Chapter VII of the U.P. Zamindari Abolition and Land Reforms Act, 1950, and of the Rules made there under, shall mutatis mutandis apply to the areas to which the notification under section 4 relates and to such land things (including forests and uncultivated land not belonging to any tenure-holder) as may be prescribed; but the State Government may, by order published in the official Gazette, make such adaptation, modification, alteration or exception, not affecting the substances, as may in its opinion appear necessary and any such adaptation, modification, alteration or exception shall not be question in any Court of Law.](2)Every such order shall have effect from the date commencement of this Chapter.
