Section 339(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(c)the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), shall [in its application to such area] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] be deemed to be and is hereby amended to the extent mentioned in Column 3 of the List II of the Schedule aforesaid :
