Section 76(9) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(9)Use of land [Section 206, U.P.Z.A. & L.R. Act]. - Where any sirdar (bhumidhar with non-transferable rights) or asami does not use his land for any purpose other than a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming, land shall be vested in Gram Sabha.
