Section 197 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
197. Admission to land mentioned in Section 132.
- [(1)] [Renumbered as sub-section (1) by U.P. Act No. 20 of 1982 (w.e.f 10.11.1980).] The [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] [with the previous approval of the [Assistant Collector incharge of the sub-division] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] shall have the right to admit any person as asami to any land falling in any of the classes mentioned in Section 132 where-(a)the land is vacant land;(b)the land is vested in the [Land Management Committee] [Substituted by U.P. Act No. 33 of 1961.]; or(c)the land has come into the possession of the [Land Management Committee] [Substituted by U.P. Act No. 33 of 1961.] under Section 194 or under any other provision of the Act.(2)[ Notwithstanding anything contained in any other provision of this Act, the right to admit any person as asami of tank, pond or other land, covered by water shall be regulated by the rules made under this Act.] [Inserted by U.P. Act No. 20 of 1982 (w.e.f 10.11.1980).]
