Section 245(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Subject to the provisions of this Act, every bhumidhar [* * *], shall for every agricultural year commencing on or after July 1, 1976, be liable to pay to the State Government for land held by him, land revenue determined in accordance with the provisions of sub-section (2) and Sections 246 and 247.
