Section 37 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
37. Every intermediary to be treated as a separate unit.
- For the purposes of assessment of compensation and rehabilitation grant under this Act, every intermediary shall be treated as a separate unit:Provided that, in the case of a Joint Hindu Family-(a)a father with his male lineal descendants in the male line of descent shall, as respects joint family property, be deemed to be one unit where the father was alive on the date of vesting;(b)all the members thereof shall, except as provided in Clause (a), be treated as separate units.Explanation. - Notwithstanding any partition made on or after the eighth day of the August, 1946, a family shall be deemed to be joint.
