Section 115L(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Assistant Col-lector-in-charge of the sub-division may, wherever land ear-marked for the extension of abadi for Harijans under the provisions of the Uttar Pradesh Consolidation of Holdings Act, 1953 and any other land of abadi site vested in Gaon Sabha is insufficient to meet the housing requirements of persons referred to in sub-section (3) of Section 122-C, proceed to earmark land for abadi sites in accordance with sub-section (1) of the said section.
