Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 2008 28 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 171 Of U.P. Act No. 1 Of 1951 3. Amendment Of Section 174 Uttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 2008 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:-- 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. 3 1. Short Title :- This Act may be called the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2008. 2. Amendment Of Section 171 Of U.P. Act No. 1 Of 1951 :- 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. 3. Amendment Of Section 174 :- In Section 174 of the principal Act,-- (a) in clause (a) for the words, "the pre-deceased sons pre- deceased sons widow" the words "pre-deceased sons pre-deceased sons widow and unmarried daughter" shall be substituted. (b) for clause (d) the following clause shall be substituted, namely:-- "(d) married daughter.".