Section 142 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
142. [ Right of a Bhumidhar to the exclusive possession of all land in his holding. [Substituted by U.P. Act No. 24 of 1986.]
(1)A bhumidhar with transferable rights shall, subject to the provisions of this Act, have the right to exclusive possession of all land of which he is a bhumidhar and to use it for any purpose whatsoever.(2)A bhumidhar with non-transferable rights shall, subject to the provisions of this Act, have the right to exclusive possession of all land of which he is such bhumidhar and to use such land for any purpose connected with, agriculture, horticulture or animal husbandry which includes pisciculture, poultry fanning and social forestry.]
