Section 189(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(a)when he dies intestate leaving no heir entitled to inherit in accordance with the provisions of this Act;(aa)[ when the holding or part thereof has been transferred or let out in contravention of the provisions of this Act] [Added by U.P. Act No. 37 or 1958.];
