Section 187 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
187. Admission of asami to the holding of a disabled [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).].
- Where a [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).], being a minor, lunatic or idiot has not used his holding for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry fanning for two consecutive agriculture years, the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] may notwithstanding anything contained in any law, after notice to the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] and his guardian and after such inquiry as may be prescribed, after the expiry of the two years aforesaid, admit on behalf of the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] any person as asami to the land comprised in the holding in the manner and upon the terms as may be prescribed, and all the provisions of this Act, applicable to an asami belonging to the class mentioned in Clause (b) of Section 133 shall apply to him as if he had been admitted to the land by the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] personally.
