Section 202(g) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(g)that he [is an asami under Section 13] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] and the period mentioned in Clause (a) of sub-section (2) of [the said section] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] has expired;
