Section 337 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
337. [ Computation of the area fixed in certain districts. [Substituted by U.P. Act No. 20 of 1954.]
- For the purposes of computing the area fixed under any of the provisions of this Act. 1½ acres shall count as 1 acre in the following areas:(a)Bundelkhand;(aa)[* * * ];(b)trans-Jamuna portions of the Allahabad, Etawah, Agra and Mathura Districts;(c)the portion of the Mirzapur District south of Kaimur Range;(d)Tappa Upraudh and Tappa Chaurasi (Balai Pahar) of Tahsil Sadar in district Mirzapur;(e)portion of tahsil Robertsganj, district Mirzapur which lies north of Kaimur Range; and(f)pargana Sakteshgarh and the villages mentioned in lists "A" and "B" of Schedule VI in hilly pattis of parganas Ahraura and Bhagwat of tahsil Chunat of district Mirzapur.]
