Section 169(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)[* * *] [Omitted by U.P. Act No. 30 of 1975.][(2-A) In relation to a [bhumidhar with transferable rights] [Inserted by U.P. Act No. 4 of 1969.] belonging to a Scheduled Caste or Scheduled Tribe, the provisions of [Sections 157-A and 157-B] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall apply to the making of bequests as they apply to transfer during lifetime.]
