Section 46(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)House vested in Gram Sabha [Rule 115-U, U.P.Z.A. & L.R. Rules]. - (1) Where any person referred to in sub-section (3) of Section 122-C of U.P.Z.A. & L.R. Act has built a house on land held by a tenure-holder (not being a Government lessee) and such house exists on the fifteenth day of March, 1974, the site of the house shall be deemed to be held by the owner of the house on terms and conditions enumerated in sub-rules (2) to (7) below :
