Section 229B(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)The provisions of sub-sections (1) and (2) shall mutatis mutandis apply to a suit by a person claiming to be a [bhumidhar] [Substituted by U.P. Act No. 37 of 1958.] [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] with the amendment that for the word "landholder" the words "the State Government and the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] are substituted therein.]
