Section 132 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
132. Land in which [bhumidhari] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] rights shall not accrue.
- Notwithstanding anything contained in Section 131, but without prejudice to the provisions of Section 19, [bhumidhari] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] rights shall not accrue in-(a)pasture lands or lands covered by water and used for the purpose of growing singhara or other produce or land in the bed of a river and used for casual or occasional cultivation;(b)such tracts of shifting or unstable cultivation as the State Government may specify by notification in the Gazette; and(c)[ lands declared by the Slate Government by notification in the Official Gazette, to be intended or set apart for taungya plantation or grove lands of a [Gaon Sabha] [Substituted by U.P. Act No. 37 of 1958.] or a Local Authority or land acquired or held for a public purpose and in particular and without prejudice to the generality of this clause-(i)lands set apart for military encamping grounds;(ii)lands included within railway or canal boundaries;(iii)lands situate within the limits of any cantonment;(iv)lands included in sullage farms or trenching grounds belonging as such to a local authority;(v)lands acquired by a town improvement trust in accordance with a scheme sanctioned under Section 42 of the U.P. Town Improvement Act, 1919 (U.P. Act V11 of 1919) or by a municipality for a purpose mentioned in Clause (a) or Clause (c) of Section 8 of the U.P. Municipalities Act, 1916 (U.P. Act VII of 1916); and(vi)lands set apart for public purposes under the U.P. Consolidation of Holdings Act, 1953 (U.P. Act V of 1954).]
