Section 1(2) in The U.P. Government Estates Thekedari Abolition Act, 1958
(2)[ It extends to such districts of Uttar Pradesh as may be notified from time to time.] [Sub-sections (2) and (3) of Section 1 stand omitted in relation to territories transferred to U.P. from Bihar vide Serial No. 6 of the Schedule to U.P. Act No. 52 of 1976.]
