Section 3(11) in U.P Consolidation of Holdings Act, 1953
(11)[ 'Tenure-holder' means a] [Substituted, by U.P. Act No. 12 of 1965.] [bhumidhar with transferable rights or bhumidhar with non-transferable right] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991] and includes -(a)an asami,(b)a Government lessee or Government grantee, or(c)a co-operative farming society satisfying such conditions as may be prescribed;
