Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com United Provinces Hindu Womens Rights To Property (Extension To Agricultural Land) Act, 1942 11 of 1942 [04 July 1942] CONTENTS 1. Short Title And Extent 2. Extension Of Act Xviii Of 1937 And Act Xi Of 1938 To Agricultural Land United Provinces Hindu Womens Rights To Property (Extension To Agricultural Land) Act, 1942 11 of 1942 [04 July 1942] An Act to extend the provisions of the Hindu Women's Rights to Property Act, 1937 and Hindu Women's Rights to Property (Amendment) Act, 1938, to agricultural land Whereas the Hindu Women's Rights to Property Act, 1937, as amended by the Hindu Women's Rights to Property (Amendment) Act, 1938, purports to give better rights to women in respect of property in general; And whereas many transactions have already taken place in this Province on the basis of that women had acquired better rights under the said Acts in respect of agricultural land as well as other kinds of property; And whereas it has now been established that the said Acts do not operate to give them better rights in respect of agricultural land; And whereas in order to validate those transactions as well as to give women in future those better rights and for other purposes, it is expedient to extend the operation of the said Acts to agricultural land with retrospective effect, but with certain savings; And whereas by the Proclamation, dated the third day of November, 1939, promulgated under Section 93 of the Government of India Act, 1939, the Governor of the United Provinces has assumed to himself all powers vested by or under the aforesaid Act in the Provincial Legislature; And whereas the continuance in force of the said proclamation has been approved by resolutions of both Houses of Parliament.- Now, therefore, the Governor in exercise of the powers aforesaid is pleased to make the following Act; 1. Received the assent of the Governor of the United Provinces on June 28, 1942 and was published in the United Provinces Government Gazette on July 4, 1942, published, with SOR in Gaz., 1942, Pt. VII-A, pp 17-18. It was re-enacted and continued by U.P. Act No. XIII of 1948. 1. Short Title And Extent :- (1) This Act may be called the United Provinces Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1942. (2) It extends to the whole of 1(Uttar Pradesh). 1. Substituted by the A.O., 1950. 2. Extension Of Act Xviii Of 1937 And Act Xi Of 1938 To Agricultural Land :- The term "property" in the Hindu Womens Rights to Property Act 1937, and Hindu Womens Rights to Property (Amendment) Act, 1938; shall include and shall be deemed always to have included agricultural land : Provided that where any person who, but for this Act, would have been entitled to any property, has been in possession or has made a transfer thereof, his possession till the commencement of this Act shall be deemed to be as lawful, and the transfer made by him shall be deemed to be as valid as if this Act had not been passed : and Provided further that nothing in this Act shall affect any rule of succession prescribed for tenants rights in agricultural land by any special law for the time being in force.