Section 190(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Subject to the provisions of Section 172, the interest of a [bhumidhar with non-transferable rights] [Substituted by U.P Act No. 8 of 19/7 (w.e.f. 28.01.1977).] in a holding or any part thereof shall be extinguished-(a)when he dies having no heir entitled to inherit in accordance with the provisions of this Act;(b)when the holding has been declared as abandoned in accordance with the provisions of Section 186;(c)when he surrenders his holding or part thereof;(cc)[ when the holding or part thereof has been transferred, let out or used in contravention of the provisions of this Act] [Added by U.P Act No. 37 of 1058.];(d)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land;(e)when he has been ejected in accordance with the provisions of this Act; or(f)when he has been deprived of possession and his right to recover possession is barred by limitation.
