Section 165(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)where the total area as aforesaid exceeds [twelve and a half acres] [Substituted for the word 'thirty' by U.P. Act No. 37 of 1958.], a purchaser thereof and the provisions of Sections 154 and 163 shall mutatis mutandis apply.
