- Where a declaration has been made under [sub section of Section 80] [Substituted 'Section 80' by U.P. Act No. 7 of 2019, dated 2.8.2019.] the following consequences shall, in respect of such holding or part to which it relates ensue :(a)all restrictions imposed by or under this Chapter in respect of transfer of land shall cease to apply to the bhumidhar with transferable rights;(b)notwithstanding anything contained in Chapter XI, the land shall, with effect from the commencement of the agricultural year following the date of declaration, be exempted from payment of land revenue;(c)the bhumidhar shall, in the matter of devolution be governed by the personal law to which he is subject.
