Section 27(3) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(3)[ Any remaining surplus land shall be settled by the Collector in accordance with the order of preference and subject to the limits, specified respectively in [sub-sections (1) and (3)] [Substituted by U.P. Act No. 35 of 1970.] of Section 198 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950. [* * *] [Certain words omitted by U.P. Act No. 18 of 1973.].]
