Section 157 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
157. Leased by a disabled person.
(1)A bhumidhar or an asami holding the land in lieu of maintenance under [Section 11] [Substituted by U.P Act No. 16 of 1953.] who is-(a)[ an unmarried woman or if married, divorced or separated from her husband or whose husband suffers from any of the disqualifications mentioned in Clause (c) or (d) or a widow; [Substituted by U.P Act No. 20 of 1954.](b)a minor whose father suffers from any of the disqualifications mentioned in Clause (c) or (d) or has died; and](c)a lunatic or an idiot;(d)a person incapable of cultivating by reason of blindness or other physical infirmity;(e)[ prosecuting studies in a [recognised educational institution] [Substituted by U.P. Act No. 20 of 1954.] and does not exceed 25 years in age and whose father suffers from any of the disqualifications mentioned in Clause (c) or (d) or has died];(f)in the Military, Naval or Air Service of the Indian Dominion; or(g)under detention or imprisonment;may let the whole or any part of his holding :Provided that in the case of a holding held jointly by more persons than one, but one or more of them but not all are subject to the disabilities mentioned in Clauses (a) to (g), the person or persons may let out his or their share in the holding.[(1-A) Where any Bank as defined in Clause (c) of Section 2 of the Uttar Pradesh Agricultural Credit Act, 1973, acquires any land through proceedings under the said Act, it may let the whole or part of such land for a period not exceeding one year at a time and after the expiry of the said period, the lessee shall cease to have any right, title or interest in the land so let.] [Substituted by U.P. Act No. 30 of 1975.](2)Where any share of a holding has been let out under the proviso to subsection (1), the Court may on the application of the asami or any tenure holder determine the share of the lessor in the holding and partition the same.Explanation. - [* * *] [Omitted by U.P. Act No. 30 of 1975.]
