Section 157BB(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)[ A transferee of land under sub-section (1) shall have no right to transfer the land by way of sale, gift, mortgage or lease before the expiry of a period of ten years from the date of transfer in his favour.]Explanation. - For the purposes of this section the expressions 'agricultural labourer', 'landless', 'Panchayat area', 'marginal farmer' and 'small farmer' shall have the meanings respectively assigned to them in Section 157-AA.]
