Section 229B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
229B. [ Declaratory suit by person claiming to be an asami of a holding or part thereof. [Substituted by U.P. Act No. 18 of 1956.]
- [(1) Any person claiming to be an asami of a holding or any part thereof, whether exclusively or jointly with any other person, may sue the landholder for a declaration of his rights as asami in such holding or part, as the case may be].(2)In any suit under sub-section (1) any other person claiming to hold as asami under the land-holder shall be impleaded as defendant.(3)The provisions of sub-sections (1) and (2) shall mutatis mutandis apply to a suit by a person claiming to be a [bhumidhar] [Substituted by U.P. Act No. 37 of 1958.] [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] with the amendment that for the word "landholder" the words "the State Government and the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] are substituted therein.]
