Section 170 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
170. Bequest by a sirdar or asami.
- No [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami shall have the right to bequeath by Will his holding or part thereof.
