Section 130 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
130. [ Bhumidhar with transferable rights. [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).]
- Every person belonging to any of the following classes, not being a person referred to in Section 131, shall be called a bhumidhar with transferable rights and shall have all the rights and be subject to all the liabilities conferred or imposed upon such bhumidhars by or under this Act, namely-(a)every person who was a bhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977;(b)every person who, immediately before the said date, was sirdar referred to in Clause (a) or Clause (c) of Section 131, as it stood immediately before the said date;(c)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.]
