Section 8A(2) in U.P Consolidation of Holdings Act, 1953
(2)The Statement of Principles shall also contain -(a)details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi including areas for abadi site for Harijans and landless persons in the unit, and for such other public purposes as may be prescribed;(b)the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes; and(c)details of land to be earmarked for public purposes out of land vested in a Gaon Sabha or a Local Authority under Section 117 or Section 117-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.](d)[ the standard plots for each unit.] [Inserted by U.P. Act No. 6 of 1978. ]
