Section 152A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
152A. [ [Added by Uttaranchal Act No. 29 of 2003 (w.e.f. 15.01.2004).]
(1)A bhumidhar with transferable rights may execute power of attorney for transfer of land in favour of persons who are covered under Sections 171, 172, 174 or 175 and in case no such person is existing, such Power of Attorney may be executed in favour of any other person with the prior permission of the Collector of the district or of the Indian consulate in ease of persons living abroad.(2)A registered Power of Attorney to sell the land executed on or before 12.9.2003 shall be valid if the sale deed on the basis of such Power of Attorney is executed on or before 31.3.2004, irrespective of any time limit provided in such Power of Attorney, unless extended by the Collector of the district for reasons to be recorded in writing.]
