Section 131(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(d)[ with effect from July 1, 1981 every person with whom surplus land is or has been settled under Section 26-A or sub-section (3) of Section 27 of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.] [Inserted by U.P. Act No. 24 of 1986.]
