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[Cites 0, Cited by 1] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2) in The U.P. Land Revenue Act, 1901

(2)Notwithstanding anything in sub-section (1), all rules made by the State Government or tire Board under this section as it stood immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1975, and in force on such date shall continue in force until repealed, amended or altered by the competent authority.] [Substituted by U.P. Act No. 30 of 1975.]The First Schedule(See Section 1)
Serial No. Areas
1 The Kumaun Division, consisting of the districts of Naini Tal, Al-mora and Garhwal (exclusive of the settled tracts of the Tarai subdivision of the Naini Tal District).
2 In the Mirzapur District-
  (1) The tappa of Agori Khas and south Kon, in the pargana of Agori.
  (2) The tappa of British Singrauli, in the pargana of Singrauli.
  (3) The tappar of Phulwa Dudhi and Barha, in the pargana of Bechipar.
  (4) The Dudhi Kham estate.
3 [* * *] [Omitted by U.P. Act No. 6 of 1915.]
4 The tract of country known as Jaunsar-Bawar, in the Dehra Dun District.
The Second Schedule(See Section 2)
Acts repealed   Extent of repeal
Act No. XIX of 1873 The Agra Province Land Revenue Act. The whole, so far as not already repealed.
Act No. XVII of 1876 The Oudh Land Revenue Act. The whole, so far as not already repealed.
Act No. VIII of 1879 The Agra Province Land Revenue Act, 1879. Sections 2 to 17 and 25 to 27, inclusive.
Act No. IX of 1889 The United Provinces Kanungos and Patwaris Act, 1889. Sections 10, 11, 12, 17 and 19.
Act No. XX of 1890 The North-Western Provinces and Oudh Act, 1890. Sections 3, 4, 12 to 16, 18 to 20, 21 (so far as not already repealed), 22 to 27, 32 to 34 and 64.
[Substituted by U.P. Act No. 30 of 1975.][Substituted by U.P. Act No. 24 of 1986.]