Section 129A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
129A.
- In relation to areas of shifting and unstable cultivation, namely, har-tareta tracts in the Jhansi District and tracts of inferior classes of soil in the Bundelkhand, the word "holding" shall for purposes of this chapter and Chapter X mean the area for the time being under actual cultivation by a tenure-holder according to any custom or usage in that behalf.[Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 01.01.2007).] Amendment
