Section 169 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
169. Bequest by a bhumidhar.
(1)A [bhumidhar with transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] may by will bequeath his holding or any part thereof except as provided in [sub-section (2-A).] [Substituted U.P. Act No. 30 of 1975.](2)[* * *] [Omitted by U.P. Act No. 30 of 1975.][(2-A) In relation to a [bhumidhar with transferable rights] [Inserted by U.P. Act No. 4 of 1969.] belonging to a Scheduled Caste or Scheduled Tribe, the provisions of [Sections 157-A and 157-B] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall apply to the making of bequests as they apply to transfer during lifetime.](3)Every will made under provisions of sub-section (1) shall, notwithstanding anything contained in any law, custom or usage, [be in writing, attested by two persons and registered.] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 01.01.2007).] Amendment[In Section 169 of the Principal Act, in sub-section (3), for the words "be in writing and attested by two persons' the words "be in writing, attested by two persons and registered" shall be substituted.] [Vide Uttaranchal Act No. 25 of 2005.]
