Section 129B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
129B. [ [Added by Uttaranchal Act No. 29 of 2003 (w.e.f. 15.01.2004).]
There shall be, for the purposes of Section 154(4)(1)(a), 154(4)(2)(e) and 1454(4)(2)(f) and 154(4)(3) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the Principal Act) following class of Bhumidhar, i.e., to say-(1)Bhumidhar of special category.]
