Section 193 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
193. Rights and liabilities of a [bhumidhar] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami on extinction of his interest.
- When the interest of a [bhumidhar] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami is extinguished he shall vacate his homing, and he shall, except in cases where his interest has extinguished under or in accordance with the provisions of any law for the time being in force relating to the acquisition of land, have in respect of removals of standing crops and any construction existing on the holding the same right as he would have upon ejectment under the provisions of this Act.
