Section 143D(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)An application referred to in sub-rule (1) of Rule 143-A for permission to transfer land by sale or gift or to bequeath land by will as the case may be, may be granted by the Collector on his being satisfied that-(i)the transfer or bequeath as the case may be, of the land was not possible in favour of a person belonging to a.Scheduled Caste or Scheduled Tribe; and(ii)the land which the applicant desires to transfer is isolated from the other land of the applicant and is situate at such distance therefrom, or from his permanent place of residence, that its cultivation is thereby economically unprofitable.]
