Section 204 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
204. Failure to institute a suit for ejectment under Section 202 or execute the decree obtained thereunder.
- If a suit for ejectment of an asami, to whom any of the [Clauses (a), (b), (c), (d) [or (ii) of sub-section (1)] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] of Section 21 or Section 11] or Clause (b) of Section 133 applies is not instituted or decree obtained in such suit is not executed, within the period of limitation prescribed therefor the asami shall, on the expiry of the period, become a [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).] of the land held by him :[Provided that no such rights shall accrue to an asami in respect of any land held by a person belonging to a Scheduled Tribe.] [Inserted by U.P Act No. 20 of 1982 (w.e.f 03.06.1981).]
