Section 182B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
182B.
[Subject to the provisions of Sections 178 to 182] [Substituted by U.P. Act No. 37 of 1958.] the [division] [Substituted by U.P. Act No. 37 of 1958.] of a holding or the separation of the share therein of a bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall be made by the [Court] [Substituted by U.P. Act No. 37 of 1958.] in accordance with the Principles that may be prescribed.Surrender, abandonment, extinction and acquisition
