Section 242 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
242. Land held by bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] liable to payment of land revenue.
(1)All land held by a person who is or is deemed to be a bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01 1977).] as such and wherever situate, is liable to the payment of land revenue to the State Government, except such land as may hereafter be exempted whether wholly or partially from such liability by grant of, or contract with the State Government.(2)Land Revenue may be assessed on land notwithstanding that such land revenue, by reason of its having been assigned, released, compounded for or redeemed, is not payable to the State Government.(3)No length of occupation of any land, nor any grant made before the commencement of this Act, by the Crown, the State Government or the landholder, shall release such land from the liability to pay land revenue.
