Section 165(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(a)[where the total area of the land held by him together with the land held by his family including the land, if any, let out to him or any member of his family, does not exceed twelve and a half acres, [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 37 of 1958.] thereof; and]
