Section 115M in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115M. [ B-Other abadi sites. [Substituted by Notification No. 256/Rajaswa-1-3(1)-71.]
(1)Abadi sites other than those referred to in Rule 115-L and vested in a Gaon Sabha may be allotted for construction of buildings for residential or charitable purposes or for purposes of cottage industry in the following order of preference -(a)a landless agricultural labourer or a village artisan residing in the village;(b)a bhumidhar, sirdar or asami residing in the village and holding land less than 1.26 hectares (3.125 acres);(c)any other person residing in the village.(2)Every allottee under this rule shall be required to deposit an amount equal to 40 times of the rent of the land calculated at hereditary rates which shall be credited to the Gaon Fund :Provided that no premium shall be charged in respect of site allotted for charitable purpose.]
