Section 1 in The United Provinces Tenancy Act, 1939
1. Short title, extent and commencement
. - (1) This Act may be called the United Provinces Tenancy Act, 1939.(2)It extends to the whole of Uttar Pradesh except the areas specified in the First Schedule, the Jaunsar Bawar Pargana of the Dehra Dun district and portion of the Mirzapur district south of the Kaimur Range :Provided that the State Government may, by notification in the official Gazette, extend the whole or any part of this Act to the whole or any portion of the area specified in the First Schedule subject to such modification, if any, as it thinks fit:Provided further that when this Act or any portion of it is extended to the whole or any portion of the area specified in the First Schedule with or without modification, so much of any Act or Regulation in force therein as is inconsistent with this Act or the portion so extended or with any modification made therein, shall be deemed to have been repealed thereby :Provided further that no provision of this Act which is inconsistent with the provisions of the Pargana of Kaswar Raja Act, 1915, shall apply to the Pargana of Kaswar Raja in the district of Benaras.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint in this behalf.
