Section 142(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)A bhumidhar with non-transferable rights shall, subject to the provisions of this Act, have the right to exclusive possession of all land of which he is such bhumidhar and to use such land for any purpose connected with, agriculture, horticulture or animal husbandry which includes pisciculture, poultry fanning and social forestry.]
