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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3)(i) in The U.P. Government Estates Thekedari Abolition Act, 1958

(i)Notification No. 1945/-IC-151-C-1959, dated Lucknow June 30, 1959 and published in U.P. Gazette (Extraordinary), dated June 30, 1959. - In exercise of the powers conferred by clause (b) of sub-section (1) of Section 2 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. I of 1951) (hereinafter called the said Act) the Governor of Uttar Pradesh is pleased to direct that the said Act shall, with effect from July 1, 1959, apply to estates or parts thereof which are owned by the State Government and administered as State Property under the control of the Board of Revenue, U.P. or which are nazul and are under the management of a Collector and are situate in the districts in which the U.P. Government Estates Thekedari Abolition Act, 1958 (U.P. Act I of 1959), has been enforced by virtue of Notification No. 312/IC - 277-C-1943, dated June 30, 1959, but in the case of estates or parts thereof in which no intermediary, as defined in clause (12) of Section 3 of the said Act, has any right title or interest, the Act, shall apply subject to the modifications and amendments specified in the Schedule appended hereto.