Section 8 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(8)[ "Estate" means and shall be deemed to have always meant the area included under one entry in any of the registers described in Clause (a), (b), (c) or (d) and in so far as it relates to a permanent tenure holder in any register described in Clause (e) of Section 32 of the U.P. Land Revenue Act, 1901, as it stood immediately prior to the coming into force of this Act, or, subject to the restriction mentioned with respect to the register described in Clause (e), in any of the registers maintained under Section 33 of the said Act or in a similar register described in or prepared or maintained under any other Act, Rule, Regulation or Order relating to the preparation or maintenance of record-of-rights in force at any time and includes share in, or of an "estate".] [Substituted by U.P. Act No. 14 of 1958.][Provided that in Mirzapur District each of the areas bounded as given in Schedule VII shall, notwithstanding anything contained in the foregoing definition, be deemed to be an estate] [Added by U.P. Act No. 1 of 1964.]Explanation. - The Act, Rule, Regulation or Order referred to in this clause shall include, Act, Rule, Regulation or Order made or promulgated by the erstwhile Indian States' whose territories were merged or absorbed in the State of Uttar Pradesh prior to the date of vesting notified under Section 4 of this Act;](8-a) [***] [Omitted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).]
