(2)Every person who was a Bhumidhar with non-transferable rights immediately 'before the commencement of this Code and had been such Bhumidhar for a period of [five years] [Substituted 'ten years' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or more shall become Bhumidhar with transferable rights on such commencement.
