Section 3(2A) in U.P Consolidation of Holdings Act, 1953
(2A)[ 'Consolidation area' means the area, in respect of which notification under Section 4 has been issued, except such portions thereof to which the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950,] [Added by U.P. Act No. 38 of 1958.] [or any other Law by which Zamindari System has been abolished] [Added by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] do not apply;
