Section 161 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
161. Exchange.
- [(1) A bhumidhar [* * *] [Substituted by U.P. Act No. 37 of 1958.] may exchange with-(a)any other bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f 28.01.1977).] land held by him; or(b)any [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or local authority, lands for the time being vested in it under Section 117 [* * *] [The words and figure 'or 117-A' deleted by U.P. Act No. 12 of 1965.] :Provided that no exchange shall be made except with the permission of an Assistant Collector who shall refuse permission if the difference between the rental value of land given in exchange and of land received in exchange calculated at hereditary rates is more than 10 per cent of the lower rental value.(1-A) Where the Assistant Collector permits exchange he shall also order the relevant annual registers to be corrected accordingly.(2)On exchange made in accordance with sub-section (1) they shall have the same rights in the land so received in exchange as they had in the land given exchange.]Uttarakhand Amendment[After proviso of sub-section (1) of Section 161 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable to the State of Uttarakhand), a new proviso shall be added as follows, namely-"Provided further that in such revenue villages where the notification is issued under Section 4 of the Uttar Pradesh Consolidation of Holding Act, 1953, the provisions of first proviso shall not be applicable till three years from the commencement of such notification of Section 53-A of the said Act.] [Added by Uttarakhand Act No, 10 of 2012.]
