Section 64(c) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(c)If there is dispute of the nature as mentioned in item (b) above and land is uncultivated land outside the holding area, and vested in Gram Sabha of the circle, formal action of correction of papers should be started on the applications of the claimants. Sub-Divisional Officer can, after the evidence of applicant and Gram Sabha and spot inspection, if necessary, pass necessary order regarding the correction of papers. [Vide G.O. No. 181/I-A-2-1 (2)-67, dated 23rd May, 1968].
