Section 240B(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(a)every person who, on the date immediately preceding the appointed date, was or has been deemed to be an adhivasi shall with effect from the appointed date, become [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] of the land referred to in Section 240-A and held by him as such and shall have all the rights and be subject to all the liabilities conferred and imposed upon [bhumidhars with non-transferable rights] [Substituted by U.R Act No. 8 of 1977 (w.e.f. 28.01.1977).] by or under this Act;
