Section 26A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Upon the publication of notification under sub-section (2) of Section 2 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 in respect of any area held by a co-operative society, registered under the U.P. Cooperative Societies Act, 1965 or a society registered under the Societies Registration Act, 1860 or a limited liability Company under the Companies Act, 1956, which had not been actually utilised in execution a housing scheme till the date of the notification issued under sub-section (2) of Section 2 of the Act, the Collector shall take necessary action to take possession of the land and thereafter he shall transfer the possession of such area of land, to the Municipality or Notified Area constituted under the provisions of the United Provinces Municipalities Act, 1961 or a Town Area constituted under the provisions of the United Provinces Town Areas Act, 1914, or the State Housing and Development Board, or the Development Authority as the case may be, under whose jurisdiction the land is situate and the said authority shall utilise such area of land for the purposes of housing and urban development.
