Section 133(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)[ every person, who was admitted before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 by a bhumidhar or sirdar or after such' Commencement, by a bhumidhar as a lessee of land comprised in his holding, in accordance with the provisions of this Act;] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).]
