Section 342 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
342. Power to remove difficulties.
(1)Whereas difficulties may arise in relation to the transition from the provisions of the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), or the United Provinces Tenancy Act, 1939 (U.P. Act XVII of 1939), or any other law relating to land tenure to the provisions of this Act:The State Government may, for the purpose of facilitating the said transition, by order-(a)direct that this Act, any provisions of the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), the United Provinces Tenancy Act, 1939) (U.P. Act XVII of 1939), or any other law 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 as may be so specified;(b)make such other temporary provisions for the purpose of removing any such difficulties as aforesaid as may be specified in the order.(2)No order shall be made under this section in respect of any area after the expiration of [two years] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] from the date of the notification under Section 4 in respect of such area.(3)An Order made under this section shall be laid before both Houses of the State Legislature as soon as may be after it is made.
