- Every person belonging to any of the following classes, shall be called an asami, and shall have all the right and be subject to all the liabilities conferred or imposed upon such asami by or under this Code, namely : -(a)[ subject to the provisions of clause (dd) of sub-section (1) of Section 76 of this Code, every person who was an asami immediately before the date of commencement of this Code;] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.](b)every person who is admitted as an asami on or after the said date by the Bhumi Prabandhak Samiti to any land under or in accordance with the provisions of this Code.(c)every person who is admitted as lessee on or after the said date, by a bhumidhar of any land under or in accordance with the provisions of this Code;(d)every person who in any other manner acquires the rights of an asami under or in accordance with the provisions of this Code or any other law for the time being in force.
