Section 195 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
195. Admission to land.
- The [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] [with the previous approval of the [Assistant Collector-in-charge of the sub-division] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] shall have the right to admit any person as [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] to any land (other than land being in any of the classes mentioned in Section 132) where-(a)the land is vacant land;(b)the land is vested in the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] under Section 117; or(c)the land has come into the possession of [Land Management Committee] [Substituted by U.P Act No. 37 of 1958.] under Section 194 or under any other provisions of this Act.
