Section 171B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
171B.
(1)The Collector shall, subject to the provisions of sub-rule (2), direct the Land Management Committee to let out the land which shall in letting out the land to an asami under Section 187-A, act in accordance with the provisions of Section 198 and the rules made thereunder.(2)Where the Collector is of the opinion that the land is not fit for cultivation without proper development and investment of capital which cannot be provided by a landless agricultural labourer or other person to whom the land may be let out in accordance with the provisions of Section 198, he may himself let it out to a suitable person capable of making the necessary investment.
