Section 48 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
48. Construction of building for residential purposes etc. [Rule 115-M, U.P.Z.A. & L.R. Rules].
(1)Abadi sites other than those referred to in rule 115-L and vested in a Gram 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 and asami residing in the village and holding land less than 1.26 hectares (3.125 acres);(c)any other person residing in the village; and(d)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 Gram Fund; provided that no premium shall be charged in respect of site allotted for religious purpose.Note. - See Para 47 (1) for the various sources for which the land becomes available for abadi sites for Harijans.C-General
