Section 133A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
133A. [ Government lessees. [Added by U.P. Act No. 37 of 1958.]
- Every person to whom land has been let out by the State Government shall be called a Government lessee in respect of such land and shall, notwithstanding anything to the contrary contained in this Act, be entitled to hold the same in accordance with the terms and conditions of the lease relating thereto.]Acquisition of Bhumidhari rights
