45. Admission Asami to the holding of a disabled Bhumidhar (Section 65).
(1)In making an enquiry under Section 65, the Gaon Panchayat shall take into consideration the following factors-(i)the age of the minor,(ii)the relation between the minor, lunatic or idiot and his natural guardian,(iii)the natural guardian's capacity to cultivate the fields, and(iv)whether there are any other person related to the minor, lunatic or idiot who are willing and able to cultivate the land on their behalf.(2)If the Gaon Panchayat decides that an Asami should be admitted to the land, if shall fix the rent payable for the land which shall be in accordance with the provisions of Section 88.(3)The Asami shall pay the rent direct to the guardian of the minor, lunatic or idiot and the guardian shall without delay issue receipt for the payment to the Asami.(4)The Asami, so admitted shall have the same rights as if he were admitted by the tenure-holder himself.
