Section 172(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)Nothing in sub-section (1) shall apply to a person succeeding to an interest in any holding under the provisions of Section 174.Explanation. - For the purposes of this section the expression "last male bhumidhar, [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami" includes the last male tenant, grove-holder, permanent lessee in Avadh, grantee or sir or khudkasht holder, as the case may be.
