Section 54(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)In particular and without prejudice to the generalities of the foregoing clauses, the following enactment shall be and are hereby repealed in their application to the areas to which this Act applies with effect from the appointed date-(i)the U.P. Agriculturists Relief Act, 1934;(ii)the U.P. Regulation of Remissions Act, 1938;(iii)the U.P. Land Utilization Act, 1947;(iv)the Tehri-Garhwal Bhumi-Sambandhi Adhikar Niyams, 1941;(v)the Kumaun Tenancy Rules framed under the Scheduled Districts Act of 1874, and(vi)the Kumaun Agricultural Land (Miscellaneous Provisions) Act, 1954;Provided that where under this Act any interpretation has to be made, action taken or thing done in accordance with the provisions of the Kumaun, Agricultural Land (Miscellaneous Provisions) Act, 1954, or the Tehri-Garhwal Bhumi-Sambandhi Adhikar Niyams, 1941, the same may be made, taken or done as if it has not been repealed by this Act.
