Section 185 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
185. Notice of surrender.
- Notwithstanding the surrender, unless the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami applies or gives notice before the first day of April, he shall be liable to pay the land revenue or the rent, as the case may be, for the holding for the agricultural year next following the date of surrender.
