Section 81 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
81.
(1)Abandonment [Section 186 (1), U.P.Z.A & L.R. Act].- Where a bhumidhar with non-transferable rights (other than a minor, lunatic or idiot) or asami has not used his holding for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming for two consecutive agricultural years, the Tahsildar may, on the application of the Gram Sabha or the land-holder or on facts coming to his notice otherwise, issue a notice to such bhumidhar with non-transferable rights of sirdar or asami, as the case may be, to show cause why the holding be not treated as abandoned.(2)Particulars of holding abandoned [Rule 168, U.P.Z.A. & L.R. Rules]. - An application under Section 186 for declaration that a holding has been abandoned shall contain the following particulars :(a)The name of the village, pargana and tahsil in which the holding is situate.(b)The name, parentage and address of the tenure-holder against whom the declaration is sought.(c)Khasra numbers and area of the plots.(d)Land revenue or the rent as the case may be.
