Section 165 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
165. Effects of lease in contravention of Section 157.
- [ Where a bhumidhar has let out his holding or any part thereof in contravention of the provisions of Section 156 or Section 157] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] the lessee will, notwithstanding anything contained in any law or contract or document of lease, become and be deemed to be-(a)[where the total area of the land held by him together with the land held by his family including the land, if any, let out to him or any member of his family, does not exceed twelve and a half acres, [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 37 of 1958.] thereof; and](b)where the total area as aforesaid exceeds [twelve and a half acres] [Substituted for the word 'thirty' by U.P. Act No. 37 of 1958.], a purchaser thereof and the provisions of Sections 154 and 163 shall mutatis mutandis apply.[Explanation. - For the purpose of this section, the term "family" shall have the meaning assigned to it in Section 154.] [Added by U.P. Act No. 37 of 1958.]
