Section 194(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(a)[ the land was held by a bhumidhar, and his interest in such land is extinguished under Clause (a) or Clause (aa) of Section 189 or Clause (a), Clause (b), Clause (c), Clause (cc) or Clause (e) of Section 190;] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).]
