Section 1(2) in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
(2)Sections 1 to 9 of this Act shall be deemed to have come into force from the date of commencement of the United Provinces Agricultural Teams (Acquisition of Privileges) Act, 1949 (hereinafter called the principal Act), and sections 10 and 11 shall be deemed to be in force with effect from the 29th day of January, 1950.
