Section 194 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
194. Land Management Committee to take over land after extinction of interest therein.
- The [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] shall be entitled to take possession of land comprised in a holding or part thereof if-(a)[ the land was held by a bhumidhar, and his interest in such land is extinguished under Clause (a) or Clause (aa) of Section 189 or Clause (a), Clause (b), Clause (c), Clause (cc) or Clause (e) of Section 190;] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).](b)[* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).](c)the land being land falling in any of the classes mentioned in Section 132, was held by an asami and the asami has been ejected or his interest therein have otherwise extinguished under the provisions of this Act.
