Section 143 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
143. Use of holding for industrial or residential purposes.
- [(1) Where a [bhumidhar with transferable rights] [Substituted by U.P. Act No. 37 of 1958.] uses his holding or part thereof for a purpose not connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming, the Assistant Collector-in-charge of the sub-division may, suo motu or on an application, after making such enquiry as may be prescribed, make a declaration to that effect.(1-A) Where a declaration under sub-section (1) has to be made in respect of a part of the holding the Assistant Collector-in-charge of the sub-divisions may in the manner prescribed demarcate such part for the purposes of such declaration.](2)Upon the grant of the declaration mentioned in sub-section (1) the provisions of this chapter (other than this section) shall cease to apply to the [bhumidhar with transferable rights] [Substituted by U.P. Act No. 24 of 1986.]4 with respect to such land and he shall thereupon be governed in the matter of devolution of the land by personal law to which he is subject.(3)[ Where a bhumidhar with transferable rights has been granted, before or after the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1978, any loan by the Uttar Pradesh Financial Corporation or by any other Corporation owned or controlled by the State Government, on the security of any land held by such bhumidhar, the provisions of this Chapter (other than this section) shall cease to apply to such bhumidhar with respect to such land and he shall thereupon be governed in the matter of devolution of the land by personal law to which he is subject.] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 21.01.1978).][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2000 (w.e.f. 01.01.2007).] Amendment[In sub-section (2) of Section 143 of the Principal Act, for the words and brackets "(other than this section), the words, figures and brackets, "[other than this section and provisions of the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2003, effective from 15.1.2004]" shall be substituted.] [Vide Uttaranchal Act No. 25 of 2005.]
