Section 247A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The share of an individual or any member of his family in a holding shall, for the purposes of determining exemption under this section be decided in such manner and by such authority as may be prescribed, but no such determination shall be binding on any Court or tribunal in any suit or other proceedings relating to the title to such holding.
