Section 158 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
158. Registration of a lease.
- Notwithstanding anything contained in the Transfer of Property Act, 1882 (Act IV of 1882) or the Indian Registration Act, 1908 (Act XVI of 1908), a lease for a term exceeding one year or from year to year may be made either by a registered instrument or in the prescribed manner.
