(3)[* * *] [Omitted by U.P. Act No. 10 of 1961.]Explanation. - The term 'possession' in this Section means possession based on succession or transfer.[40A. Saving as to title suits. - No order passed under Section 33, Section 35, Section 39, Section 40, Section 41 or Section 54 shall bar any suit in a competent Court for relief on the basis of a right in a holding.] [Substituted by U.P. Act No. 35 of 1970.]
