Section 32 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
32. [ Bhumidhar with transferable rights. [Substituted by U.P. Act 8 of 1977, Section 61 (w.e.f. 28-1-1977).]
- Every person belonging to any of the following classes not being a person referred to in Section 33, shall be called a bhumidhar with transferable rights, and shall have all the rights and be subject to all the liabilities conferred or imposed upon such bhumidhars by or under this Act, namely,-(a)every person who was bhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws ((Amendment) Act, 1977;(b)every person who immediately before the said date was a sirdar referred to in clause (a) or clause (c) of Section 33, as it stood immediately before the said date;(c)every person who in any other manner acquires on or after the said date the rights of such a bhumidhar under or in accordance with the provisions of this Act].
