Section 38(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)The documents referred to in clauses (a) and (b) of sub-rule (1) above, it shall be duly signed by the Chairman of the Bhumi Prabandhak Samiti but the document referred to in clause (c) shall be signed by the person so selected for admission to the land.
