Section 26 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
26. Settlement or letting out of surplus land by Collector. -
(1)All settlement of surplus land vested in the State shall be made on behalf of the State Government by the Collector in accordance with the provisions of [Sections 26-A and 27] [Substituted by U.P. Act No. 4 of 1969.].(2)[x x x] [Omitted by U.P. Act No. 4 of 1969.][26A. Settlement of land let out for interim period before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1969. - The surplus land let out to any person for an interim period under sub-section (2) of Section 26, as it stood immediately before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1969, shall at the end of such period, be resumed by the Collector and thereafter, settled in accordance with the provisions of Section 27 :Provided that where such person is a person who would, if the surplus land so let out were excluded from consideration and if he was resident of the circle, he would have fallen under any of the clauses (b) to (It) of sub-section (1) of Section 198 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, then so much of such land, as together with the area, if any, otherwise held by him aggregate to not more than 1.26 hectares (3.125 acres), shall, at the desire of that person, either before or at the end of such period, be settled by the Collector with that very person.] [Inserted by U.P. Act No. 35 of 1970.]
