Section 159 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
159. Failure to register the lease under Section 158.
- A lease which fails merely to comply with the provisions of Section 158 shall not, for purposes of [Sections 166 and 167] [Substituted by U.P. Act No. 30 of 1975.] be deemed to be a transfer made in contravention of the provisions of this Act.
