Section 198(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)In the admission of persons to land as [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami under Section 195 or Section 197 (hereinafter in this section referred to as allotment of land) the Land Management Committee shall, subject to any order made by a Court under Section 178 observe the following order of preference :(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;] [Substituted by U.P Act No. 30 of 1975.](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 any one of the following categories in the order of preference:- [Substituted by U.P Act No. 38 of 2007 (w.e.f. 31.07.2007).](i)persons belonging to the Scheduled Castes or the Scheduled Tribes;(ii)persons belonging to Other Backward Classes;(iii)persons belonging to the general category living below poverty line.];(d)any other landless agricultural labourer residing in the circle;(e)a bhumidhar [* * *] [Word 'sirdar' omitted by U.P. Act No. 6 of 1978 (w.e.f 2101.1978).] 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; and(h)[ any other landless agricultural labourer, not residing in the circle, but residing in the Nyaya Panchayat circle referred to in Section 42 of the United Provinces Panchayat Raj Act, 1947 and belonging to any of the following categories in the order of preference:- [Substituted by U.P Act No. 38 of 2007 (w.e.f. 31.07.2007).](i)persons belonging to the Scheduled Castes or the Scheduled Tribes;(ii)persons belonging to Other Backward Classes;(iii)persons belonging to the general category living below poverty line.]Explanation. - For the purposes of this sub-section-
