Section 143(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(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.
