Section 169(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)A [bhumidhar with transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] may by will bequeath his holding or any part thereof except as provided in [sub-section (2-A).] [Substituted U.P. Act No. 30 of 1975.]
