Section 123(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)[ Where any person referred to in sub-section (3) of Section 122-C has built a house on any land held by a tenure-holder (not being a Government lessee) and such house exists on [June 3, 1995] [Inserted by U.P. Act No. 34 of 1974.] the site of such house shall, notwithstanding anything contained in this Act, be deemed to be settled with the owner of such house by the tenure-holder on such terms and conditions as may be prescribed.Explanation. - For the purposes of sub-section (2), a house existing on [June 3, 1995] [Substituted by U.P. Act No. 9 of 1997 (w.e.f. 23.05.1997).] on any land held by a tenure-holder shall, unless the contrary is proved, be presumed to have been built by the occupant thereof, and where the occupants are members of one family by the head of that family.]
