Section 1 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
1.
(a)(i)These rules may be called the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952.(ii)They shall come into force at once.(b)In these rules unless there is anything repugnant in the subject or context-(i)"Act" means the U.P. Zamindari Abolition and Land Reforms Act, 1950 (Act 1 of 1951);(ii)"Land Reforms Commissioner" means an officer appointed as such by State Government and includes Deputy Commissioner, Land Reforms;(iii)"Section" means a section of the Act;(iv)"Revenue Manual" means the Manual of Orders of the Government of the Uttar Pradesh in the Revenue Department.
