Section 33 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
33. [ Bhumidhar with non-transferable rights. [Substituted by U.P. Act 8 of 1977, Section 61 (w.e.f. 28-1-1977).]
- Every person belonging to any of the following classes shall be called a bhumidhar with non-transferable rights, and shall have all the rights and be subject to all the liabilities conferred or imposed upon such bhumidhar by or under this Act, namely,-(a)every person admitted as a sirdar of any vacant land before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977;(b)every person who in any other manner acquires on or after the said date, the rights of such a bhumidhar under or in accordance with the provisions of this Act;(c)every person who is or has been allotted any land under the provisions of the Uttar Pradesh Bhoodan Yagna Act, 1952.]
