Section 52 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
52. [ Application of provisions of certain sections of Chapter XII of U.P. Act 1 of 1951 to Kumaun and Uttarakhand". [The provisions of Section 321 to 331-A, 333 to 336, 338 and 341 to 344 of U.P. Act 1 of 1951 adapted vide Schedule 1 of Notification No. U.O. 119/1-A-10(2)-1965, dated June 19, 1965, published in Part 1 of the U.P. Gazette, dated June 26, 1965]
(1)The provision of Section 321 of 331-A, 333 to 336, 338 and 341 to 344 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act 1 of 1951), and of the rules framed under Section 344 of the said Act shall mutatis mutandis apply to Kumaun and Garhwal Division but the State Government, by order published in the official Gazette, make such adaptation, modification, alteration or exception 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.](2)Every such order shall have effect from the date of commencement of this Chapter.
