Section 156 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
156. Letting of land.
- [(1) No bhumidhar [* * *] [Substituted by U.P Act No. 20 of 1954.] or asami shall let for any period whatsoever any land comprised in his holding except-(a)in the cases provided for in Section 157; or(b)to a recognized educational institution for a purpose connected with instruction in agriculture, horticulture or animal husbandry.](2)In this Chapter the word "Lease" and its cognate expression have the meaning assigned to them in the Transfer of Property Act, 1882 (IV of 1882).[* * *] [Explanation omitted by U.P. Act No. 35 of 1976.]
