Section 30 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
30. Reservation of land for public purpose.
- The limitation for reservation upto 8% of the area of a village for the public purposes laid down earlier has been ended. It means that provisions for reserving upto 8% of uncultivable area of village apart from the area already being utilised for public purposes on the 1st July, 1952, when the Zamindari Abolition Act was enforced and the land earmarked for public purposes under the U.P. Consolidation of Holdings Act, 1953 has been withdrawn. While selecting the fit area for allotment, in addition to other things sufficiency of land under public purposes must be kept in mind because land can also be allotted for the public purposes. If such land has been already allotted, it should get unaffected as according to rulings. In future special attention should be given before making allotment of land in a village to ensure that land required for public purposes is reserved sufficiently. [Vide G.O. No. 2067-11 (23)/145-one-Revenue-13/75, dated 9th September, 1975 and G.O. No. 1367-11(25)-143-Revenue-13/75, dated 26th March, 1976].
