Section 86(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)If the bhumidhar appears and satisfies the Collector-(a)that the land was used for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming within the period mentioned in sub-section (1);(b)that he had sufficient cause for not so using it; or(c)that he shall, within six months next following the date of service of the notice mentioned in sub-section (1), used the land for a purpose connected with agriculture, horticulture or animal husbandry, which includes pisciculture and poultry farming or obtain a declaration under Section 143;he shall in cases mentioned in clauses (a) and (b) discharge the notice forthwith and in case of (c) postpone the order to a date or six months after the date of service of such notice.
