Section 140A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
140A. [ Payment of compensation to the land-holder. [Inserted by U.P. Act No. 20 of 1954.]
- Where a subtenant has deposited fifteen times the rent payable for the land by the land-holder in accordance with the provisions of sub-section (2) of Section 3-A of the U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949, (U.P. Act X of 1949) and a declaration has been granted to him under Section 6 of the said Act, the State Government shall, on the application of the person who was his landholder on the dale of application for deposit under sub-section (2) of Section 3-A aforesaid, pay to him the amount equal to one-third of the amount so deposited.]
