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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)every person admitted as a sirdar of any land under Section 195 before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 or as a bhumidhar with non-transferable rights under the said section on or after the said date;