Section 50 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
50. Maximum area of allotment [Rule 115-0, U.P.Z.A. & L.R. Rules].
- The maximum area of allotment under Rule 115-L or 115-M shall not exceed 250 square metres and the allottee shall not be required to pay ground rent therefor :Provided that the limit of 250 square metres shall not apply to cases of allotment of land for construction of a building for a charitable purpose or for setting up a cottage industry.
