Section 247A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Notwithstanding anything contained in Sections 245, 246 and 247, every member of a family, the total area of land held by w hose members as Bhumidhars on or after the date of commencement of the agricultural year beginning on July 1, 1977 does not exceed 1.26 hectares (3.125 acres), shall be exempted from the liability to pay land revenue to the State Government.
