Section 171B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where the Collector is of the opinion that the land is not fit for cultivation without proper development and investment of capital which cannot be provided by a landless agricultural labourer or other person to whom the land may be let out in accordance with the provisions of Section 198, he may himself let it out to a suitable person capable of making the necessary investment.
