Section 242(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)All land held by a person who is or is deemed to be a bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01 1977).] as such and wherever situate, is liable to the payment of land revenue to the State Government, except such land as may hereafter be exempted whether wholly or partially from such liability by grant of, or contract with the State Government.
