Section 55 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
55. Power to remove difficulties.
(1)Whereas difficulties may arise in relation to the transition from the provisions of the existing law to the provisions of this Act:The State Government may, for the purpose of facilitating the said transition, by order-(a)direct that this Act or any provisions of the U.P. Land Revenue Act, 1901, applicable to the Kumaun and Garhwal Divisions or any other enactment relating to land tenure shall, during such limited period and in such areas, as may be specified in the Order, have effect, subject to such adaptations and modifications may be so specified;(b)make such other temporary provisions for the purpose of removing any such difficulties as aforesaid as may be specified in the Order.(2)No Order shall be made under this section in respect of any area after expiration of two years from the appointed date.(3)Any Order shall be made under this section shall be laid before both Houses of the State Legislature as soon as may be after it is made.
