Section 146 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
146. Right of [an asami] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01 1977).] for exclusive possession of land in his holding.
- [An asami] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall, subject to the provisions of this Act, have the right to exclusive possession of all land comprised in his holding and to use such land for any purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming : [* * *] [The words 'and to make any improvement' deleted by U.P Act No. 16 of 1953 (w.e.f. 01.07.1952).]Provided that any land which is declared by the State Government by notification in the Gazette to be intended or set apart for taungya plantation, shall not be used by the asami thereof except for purposes of growing agricultural crops.
