Section 161(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)On exchange made in accordance with sub-section (1) they shall have the same rights in the land so received in exchange as they had in the land given exchange.]Uttarakhand Amendment[After proviso of sub-section (1) of Section 161 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable to the State of Uttarakhand), a new proviso shall be added as follows, namely-"Provided further that in such revenue villages where the notification is issued under Section 4 of the Uttar Pradesh Consolidation of Holding Act, 1953, the provisions of first proviso shall not be applicable till three years from the commencement of such notification of Section 53-A of the said Act.] [Added by Uttarakhand Act No, 10 of 2012.]
