Section 160 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
160. Successor-in-interest bound by a lease.
- When a holding has been let in accordance with the provisions of [Sections 156 and 157] [Substituted by U.P. Act No. 30 of 1975.], the successor-in-interest of the bhumidhar] [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f 28 01.1977).] shall be bound by the terms of the lease insofar as they are not inconsistent with the provisions of this Act.
