Section 119 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
119. Vesting of certain hats, bazars, melas and private ferries etc. in the [Zila Parishad] [Substituted by U.P. Act No. 35 of 1976.] or other authority.
- Notwithstanding anything contained in Section 117, the State Government may, at any time. [By general or special order to be published in the manner prescribed] [Substituted by U.P. Act No. 30 of 1975.] declare that, as from the date to be specified, hats, bazars, melas, private ferries and water channels, hereinbefore vested in the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.], shall be transferred to and be vested in the [Zila Parishad] [Substituted by U.P. Act No. 35 of 1976.] or any other authority as may be specified, who shall thereupon notwithstanding anything contained in this Act, be charged with the management, superintendence, [preservation] [Inserted by U.P. Act No. 20 of 1954.] and control (hereof in accordance with the law as may be applicable, for the time being in force.
