Section 189 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
189. Extinction of the interest of a bhumidhar with transferable rights.
- The interest of a [bhumidhar with transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] in his holding or any part thereof shall be extinguished-(a)when he dies intestate leaving no heir entitled to inherit in accordance with the provisions of this Act;(aa)[ when the holding or part thereof has been transferred or let out in contravention of the provisions of this Act] [Added by U.P. Act No. 37 or 1958.];(b)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land; or(c)when he has been deprived of possession and his right to recover possession is barred by limitation.
