Section 5A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
5A. [ [Added by Notification No. 5647/I-A-1973, dated 25.08.1953.]
Nothing in Rule 4 or 5 shall be construed as depriving any party to the suit or proceeding from any right which may have accrued in his favour in the land, the subject matter of the suit or proceeding, under the Zamindari Abolition and Land Reforms Act, 1950].
