Section 26(8)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 26(8)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(D)Land declared surplus under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 and settled by the State Government to Gram Sabha under Section 27 (1) of the above Act. - The State Government shall settle out of the surplus land in a village in which no land is available for community purposes or in which the land as available is less than 15 Acres with the Gram Sabha of that village so however that the total land in the village available for community purposes after such settlement does not exceed 15 Acres. The land so settled with the Gram Sabha shall be used for planting trees, growing fodder or for such other community purposes, as may be prescribed. [Vide Section 27 (1) of U.P. Imposition of Ceiling on Land Holdings Act, 1960].

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State of Uttar Pradesh - Subsection

Section 26(8)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual