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THE UTTARAKHAND (THE UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS ACT, 1950) (ADAPTATION AND MODIFICATION ORDER, 2001) (AMENDMENT) ACT, 2006
THE UTTARAKHAND (THE UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS ACT, 1950) (ADAPTATION AND MODIFICATION ORDER, 2001) (AMENDMENT) ACT, 2006
PREAMBLE
WHEREAS, under section 6 of the Uttaranchal (Alteration of Name) Act, 2006 (Act No 52 of 2006), the Uttarakhand Government may, by order, make such adaptation and modification of the law by way of repeal or amendment, as necessary or expedient;
Now, Therefore, In exercise of the powers conferred by section 6 of the Uttaranchal (Alteration of Name) Act, 2006 (Act No. 52 of 2006). the Governor is pleased to direct that The Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2006 shall have applicability to the State of Uttarakhand. subject to the Provisions of the following order :--
Section 1 - Short title and Commencement
(1) This order may be called The Uttarakhand (The Uttar Pradesh Zamindari Abolition and Land Reforms Act. 1950) (Adaptation and Modification Order, 2001) (Amendment) Act. 2006
(2) It shall come into force at once.
Section 2 - "Uttarakhand" to be read instead of "Uttaranchal"
In The Uttaranchal (The Utter Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order. 2001) (Amendment) Act, 2006, wherever the expression "Utteranchal” occurs, it shall be read as "Uttarakhand"
