Section 38 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
38. Admission to land [Rule 176, U.P.Z.A. & L.R. Rules].
(1)After selecting the person or persons for admission to the land in accordance with Rule 175 mentioned above, the Samiti shall prepare-(a)a list of persons so selected-in Z.A. Form 57-B ;(b)a certificate of admission to land in Z.A. Form 58 ; and(c)a counterpart in Z.A. Form 58-A.(2)The documents referred to in clauses (a) and (b) of sub-rule (1) above, it shall be duly signed by the Chairman of the Bhumi Prabandhak Samiti but the document referred to in clause (c) shall be signed by the person so selected for admission to the land.(3)The documents referred to in sub-rule (1) shall then be forwarded to the Assistant Collector-in-charge of the sub-division alongwith the following:(a)a copy of the proceedings of the meeting of the Samiti in which the decision to settle land was taken; and(b)a certificate from the Lekhpal concerned to the effect that the particulars mentioned in the list are correct and that the admission to the land is in accordance with the provisions of the Z.A. Act and the Rules.(4)The Assistant Collector-in-charge of the sub-division shall, on receipt of the documents, referred to in sub-rule (3), scrutinize the decision taken by the Samiti and if he is satisfied that the decision of the Samiti is in accordance with the Act and the Rules made thereunder, he shall record his approval on the list in Z. A. Form 57-B and return the papers of the Bhumi Prabandhak Samiti within a week of its receipt from the Chairman with the direction that the possession may be delivered to the lessees and the report of the mutation be submitted to the Supervisor Kanungo by the Lekhpal immediately after delivery of possession.(5)If the Assistant Collector-in-charge of the sub-division finds that the whole or part of the decision taken by the Samiti is not in accordance with the provisions of the Z.A. Act and the Rules, he shall record his disapproval on the list in Z. A. Form 57-B and return the papers to the Chairman.
