Section 34(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)To select person for admission to land [Rule 174, U.P.Z.A. & L.R. Rules]. - On the said date, a meeting of the Samiti shall be held to select persons for admission to land as sirdar or asami, as the case may be. A list of all the persons who are present and who express their desire to be admitted to the land shall be prepared in Z. A. Form 57-A. The list shall be drawn up separately in respect of the land to be settled to a sirdar and land to be settled to an asami. The names of the persons shall be arranged in the list in the following order of preference laid down in Section 198 of the U.P.Z.A. & L.R. Act as below :(a)landless widow, sons, unmarried daughters or parents residing in the circle of a person who has lost his life by enemy action while in active service in the Armed Forces of the Union;(b)a person residing in the circle, who has become wholly disabled by enemy action while in active service in the Armed Forces of the Union;(c)a landless agricultural labourer residing in the circle and belonging to a [Scheduled Caste or Scheduled Tribe, other backward class or a person of general category living below poverty line] [Substituted by U.P. Act No. 27 of 2004, Section 10 (a) (i) for the words 'Scheduled Caste or Scheduled tribe.'];(d)any other landless agricultural labourer residing in the circle;(e)a bhumidhar or asami residing in the circle and holding land less than 1.26 hectares (3.125 acres);(f)a landless person residing in the circle who is retired, released or discharged from service other than service as an officer in the Armed Forces of the Union;(g)a landless freedom fighter residing in the circle who has not been granted political pension;(h)any other landless agricultural labourer belonging to [Scheduled Caste, Scheduled Tribe, other backward class or a person of general category living below poverty line] [Substituted by U.P. Act No. 27 of 2004, Section 10(a) (i), for the words 'a Scheduled Caste or Scheduled tribe'.], not residing in the circle but residing in the Nyaya Panchayat Circle referred to in Section 42 of the U.P. Panchayat Raj Act, 1947.Explanation. - For the purposes of this sub-para-
