Section 85 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
85. Admission of asami to the holding [Section 187 and Rules 170 and 171 (1), U.P.Z.A. & L.R. Act and Rules].
- Where a bhumidhar with non-transferable rights being a minor, lunatic or idiot has not used his holding for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming for two consecutive agricultural years, the Bhumi Prabandhak Samiti may, notwithstanding anything contained in any law, after notice to the bhumidhar with non-transferable rights and his guardian and after such inquiry as may be prescribed, after the expiry of two years aforesaid, admit on behalf of the bhumidhar with non-transferable rights any person as asami to the land comprised in the holding.In making an enquiry under Section 187 of Z.A. Act, Bhumi Prabandhak Samiti will take into account the following factors :(1)the age of the minor,(2)the relation between the minor, lunatic or idiot and his natural guardian,(3)the natural guardian's capacity to cultivate the fields, and(4)whether there are any other persons related to the minor, lunatic or idiot or not, who are willing and able to cultivate the land on their behalf.If the Bhumi Prabandhak Samiti comes to the conclusion that asami should be admitted to the land, it shall fix the rent payable for the land, which shall not be less than 133 per cent and not more than twice the land revenue payable therefor by the sirdar.
