Section 202(f) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(f)that he belongs to the class mentioned in Clause (h) of [sub-section (1) of Section 21] [Inserted by U.P. Act No. 20 of 1954.] or Clause (b) of Section 133 and that-(i)the land-holder wishes to bring the land under his personal cultivation and in cases where the lease is for a fixed term such term as expired; or(ii)the disability has determined,
