Section 76(8) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(8)Transfer of fragments [Section 168-A, U.P.Z.A. & L.R. Act]. - Transfer of fragment situated in consolidated area by way of gift, sale or exchange is made in the following cases-(a)where transfer has been made in favour of person, who has a plot contiguous to the fragment; or(b)where transfer is not in favour of person mentioned in clause (a), the whole or so much of the plot, in which person has bhumidhari rights, which pertains to the fragment, is transferred.Explanation. - [(A) Fragment interpreted. [Clause (8-A) of Section 3 of U.P.Z.A. & L.R. Act is related to 'fragment' and has been omitted by U.P. Act No. 27, 2004, Section 2.] [Section 3 (8-A), U.P.Z.A. & L.R. Act]. - According to Section 3 (8-A) 'fragment' means land of less than 1.89 hectares (4.6875 acres) in areas mentioned in U.P. Zamindari Abolition and Land Reforms Act, 1950 and 1.26 hectares (3.125 acres) in the whole Uttar Pradesh excluding Kumaun division.](B)[ Consolidation area [Clause (8-A) of Section 3 of U.P.Z.A. & L.R. Act is related to 'Consolidation area' and is substituted by U.P. Act No. 30 of 1991.] [Section 3 (6-A), U.P.Z.A. & L.R. Act]. - "Consolidation area" means the area in respect of which the final consolidation scheme has been enforced under Section 24 of the U.P. Consolidation of Holdings Act, 1953, and the notification under Section 4 of that Act has not been cancelled under Section 6 of that Act in respect of such area.]
