Section 240A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)It shall be lawful for the State Government, if it so considers necessary, to issue, from time to time the notification referred to in sub-section (1) in respect only of such area or areas as may be specified and all the provisions of subsection (1) shall be applicable to and in the case of every such notification.
