Section 115L in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115L. [ A-Abadi sites for preferential categories. [Substituted by Notification No. 256/Rajaswa-1-3(1)-71]
(1)The Assistant Col-lector-in-charge of the sub-division may, wherever land ear-marked for the extension of abadi for Harijans under the provisions of the Uttar Pradesh Consolidation of Holdings Act, 1953 and any other land of abadi site vested in Gaon Sabha is insufficient to meet the housing requirements of persons referred to in sub-section (3) of Section 122-C, proceed to earmark land for abadi sites in accordance with sub-section (1) of the said section.(2)[* * *](3)Before allotting housing sites to persons referred to in sub-section (3) of Section 122-C, the Assistant Collector in-charge of the sub-division shall, in respect of each village, cause to be prepared the following lists and extracts-(i)a list in Z.A. Form 49-D showing separately particulars of persons of the three categories mentioned in sub-section (3) of Section 122-C;(ii)a list in Z.A. Form 49-E of lands enumerated in sub-section (2) of Section 122-C; and(iii)an extract of village map showing the plots given in the above list.(4)In making allotment of housing sites under this rule, the order of preference mentioned in sub-section (3) of Section 122-C shall be observed.(5)No premium shall be charged for allotment of housing sites under this rule.]
