Section 340 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
340. Amendment of U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949.
(1)Where any orders have been made, proceedings taken, declarations granted, or jurisdiction exercised under the provisions of the U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949 (U.P. Act X of 1949), the provisions of the said Act shall, notwithstanding anything contained therein, be so read and construed as if the amendment mentioned in Schedule IV had been made therein and were in force from the commencement of the said Act.(2)For the removal of doubts it is hereby declared that all orders made, proceedings taken, declarations granted and jurisdictions exercised, under any Act at any time during the continuance of the said Act, shall be good and valid in-law as if the said Act, as amended by sub-section (1) had been in force at all material dates.
