Section 192 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
192. Merger.
- The interest of an asami in his holding [or part thereof] [Added by U.P. Act No. 37 of 1058.] shall be determined when his interest and the interest of the bhumidhars [* * *] [Omitted by U.P. Act No. 6 of 1078 (w.e.f. 21.01.1978).] in the whole of the holding [or such part, as the case may be] [Added by U.P. Act No. 37 of 1958.] become vested in one person in the same right.
