Section 54 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
54. Repeals.
(1)Where immediately before the commencement of Chapter 1 of this Act there is in force in Kumanu and Garhwal Division any law relating to land tenure so much or such law as is inconsistent with the provisions of this Act shall, with effect from the date and to the extent to which this Act comes into force under and in accordance with the provisions of sub-section (3) of Section 1, stand repealed and the provisions of Section 6 and 24 of the U.P. General Clauses Act, 1904, shall apply to the law so repealed as if it had been an enactment repealed by an U.P. Act.(2)In particular and without prejudice to the generalities of the foregoing clauses, the following enactment shall be and are hereby repealed in their application to the areas to which this Act applies with effect from the appointed date-(i)the U.P. Agriculturists Relief Act, 1934;(ii)the U.P.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or the Tehri-Garhwal Bhumi-Sambandhi Adhikar Niyams, 1941, the same may be made, taken or done as if it has not been repealed by this Act.
