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State of Uttar Pradesh - Section
Section 103 in U.P. Revenue Code, 2006
103. [ [Omitted by U.P. Act No. 7 of 2019, dated 2.8.2019.]
***]| 103. Effect of lease in contravention of this Code.- Where a bhumidhar has let out his holding or any part thereof in contravention of Section 94, Section 95, Section 96 or Section 99, the lessee shall, notwithstanding anything contained in any law or contract or document of lease, become and be deemed to be -(a) where the total area of the land held by him, together with the land held by his family, including the land let out to him and any member of his family, does not exceed[5.0586 hectares] [Substituted '5.04 hectares' by U.P. Act No. 4 of 2016, dated 11.3.2016.]in Uttar Pradesh, bhumidhar with non-transferable rights thereof; and(b) where the total area as aforesaid exceeds[5.0586 hectares] [Substituted '5.04 hectares' by U.P. Act No. 4 of 2016, dated 11.3.2016.], a purchaser thereof, and the provision of Section 89 shall, apply thereto. |