Section 32 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
32. Admission to land [Section 195, U.P.Z.A. & L.R. Act].
(1)The Bhumi Prabandhak Samiti with the previous approval of the [Assistant Collector incharge of the Sub-Division] [Substituted by U.P. Act No. 27 of 2004, Section 8, for the word 'Tahsildar'.] shall have the right to admit any person as bhumidhar with non-transferable rights to any land (other than land falling in any of the classes mentioned in Section 132 of the U.P.Z.A. & L.R. Act) where-(a)the land is vacant land,(b)the land is vested in the Gram Sabha under Section 117 of the above Act; or(c)the land has come into possession of Bhumi Prabandhak Samiti under Section 194 or under any other provisions of U. P. Zamindari Abolition and Land Reforms Act.Notes. - (1) The land declared surplus and vested in the State under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 will be settled by the Collector and not by the Bhumi Prabandhak Samiti under Sections 26-A and 27 (3) of the above Act thereof in accordance with the manner of preference prescribed therein.(2)Land, which is vested in Gram Sabha and is used as graveyard, cremation ground or for charitable purposes, shall not be let out. The land shall be allowed to be utilized according to local custom as before the abolition of zamindari. [Vide G.O. No. 181/I-A-2-1 (2), dated May 23, 1968].(3)The person admitted as bhumidhar with non-transferable rights shall be liable to pay land revenue to the State Government.(4)The Bhumi Prabandhak Samiti shall, before admitting a person as bhumidhar with non-transferable right to any land, sell away trees, if any, standing thereon by auction. [Vide G.O. No. 1027-R.S.I.A., dated 11th July, 1959].
