Section 28(3) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(3)Notwithstanding the provisions of any law for the time being in force no person with whom any land has been settled under [Section 26-A or Section t 27] [Inserted by U.P. Act No. 4 of 1969.] or to whom land has been let out under sub-section (2) of Section 26 [as it t stood immediately before the commencement of U.P. Land Laws (Amendment) Act, 1969] [Ibid.] shall acquire any right in such land in derogation of the terms and conditions under which the land has been settled or let out.[29. Subsequent declaration of further land as surplus land. - Where after the date of enforcement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, -(a)one land has come to be held by a tenure-holder under a decree or order of any Court, or as a result of succession or transfer, or i by prescription in consequence of adverse possession, and such land together with the land already held by him exceeds the ceiling area applicable to him; or(b)any unirrigated land becomes irrigated land as a result of irrigation from a State irrigation work or any grove-land loses its character as grove-land or any land exempted under this Act ceases to fall under any of the categories exempted],the ceiling area shall be liable to be redetermined [and accordingly the provisions of this Act, except Section 16, shall mutatis mutandis apply] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).].
