THE
UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2008[1] [Act No. 28 of 2008] An Act
further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms Act,
1950 It is
hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- This
Act may be called the Uttar Pradesh Zamindari Abolition and Land Reforms
(Amendment) Act, 2008. In
Section 171 of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950
hereinafter referred to as the principal Act, in sub-section (2),-- (a)
in clause (a) for the word "widow"
the words, "widow, unmarried daughter" shall be substituted. (b)
clause (c) shall be omitted. In
Section 174 of the principal Act,-- (a)
in clause (a) for the words, "the
pre-deceased son's pre-deceased son's widow" the words "pre-deceased
son's pre-deceased son's widow and unmarried daughter" shall be
substituted. (b)
for clause (d) the following clause shall be
substituted, namely:-- "(d) married daughter.". [1] Received
the assent of the Governor on August 27, 2008 and published in the U.P.
Gazette. Extra., Part 1, Section (Ka), dated 1st September, 2008, p. 3THE UTTAR PRADESH ZAMINDARI ABOLITION AND
LAND REFORMS (AMENDMENT) ACT, 2008
PREAMBLE