Section 140 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
140. Refund of the amount deposited.
- Any person in whose favour a declaration has been made tinder Section 6 of the United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949 (U.P. Act X of 1949):-(a)and such person has, under Clauses (a) to (d) of sub-section (1) of Section 18 become a bhumidhar of the land in respect of which the declaration has been made; or(b)the land in respect of which the declaration was made has, after declaration ceased, to be a part of Uttar Pradesh,shall upon an application made in that behalf to [an Assistant Collector] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] within one year from the date of vesting be entitled to a refund of the amount deposited :Provided that any sum already paid by the State Government to the landholder in pursuance of Section 8 of the United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949, shall be deducted therefrom.
