Section 48 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
48. Application of the U.P. Land Revenue Act, 1901.
(1)Subject to the provisions of sub-section (2) and (3), of the U.P. Land Revenue Act, 1901, as applied to the Kumaun and Garhwal Divisions shall stand repealed with effect from the appoint date.(2)[ The provisions of [the U.P. Land Revenue Act, 1901 (U.P. Act III of 1901) as amended from time of time in its application to the areas to which a notification under Section 4 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act 1 of 1951), relates and the rules made or orders issued form time to time thereunder] [The provisions of U.P. Act III of 1901, as amended from time to time in its application to the area to which a notification under Section 4 of U.P. Act 1 of 1951, adapted vide notification No. 2532/1-A- 317-1960, dated June 21, 1965, published in Part 1-AH of Gazette, dated June 26, 1965] shall mutatis mutandis apply to the area to which the notification under Section 4 relates but the State Government, may, by order published in the official Gazette, make such adaptations, modification, 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.] [Inserted by U.P. Act 35 of 1976, w.e.f. June 15, 1976](3)Every such order shall have effect from the date of commencement of this Chapter.
