Section 31(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Keeping vigilance over the leasing out of land. - In order to enable the Tahsildars and other officers to keep vigilance over the leasing out of land, a register of lands being leased out by the Bhumi Prabandhak Samiti will be maintained by the Registrar Kanungo at Tahsil headquarters. Register will be maintained in L.M.S. Form I-A villagewise. Entries in respect of vacant (Parti) land vested in Gram Sabha but not leased will be made with the help of Gram Sabha property register and mutation register of the Registrar Kanungo. Entries relating to land, which comes in the possession of Bhumi Prabandhak Samiti as a result of extinction of the interests of a bhumidhar will be made in the register as soon as the orders declaring such land to be vacant are received in the Tahsil. In the cases of surrender and abandonment, entries in the register should be made, when Tahsildar passes order for correction of papers under Rule 167 (2) or 169 (2) of the U.P. Zamindari Abolition and Land Reforms Rules. In other cases, entries, will be made, when a declaration is made by the Sub-Divisional Officer in favour of the Bhumi Prabandhak Samiti under Section 194 of the U.P. Zamindari Abolition and Land Reforms Act read with Rule 172 of the U.P. Zamindari Abolition and Land Reforms Rules-Entries in columns 11 to 14 of the register will be made as soon as mutation order is passed for entering the names of allottees in the village records.The Lekhpal should sign in Column 10 in token of having made the entries regarding accretion of land in the Gram Sabha property register while his signature in Column 15 of the register will be for the confirmation of the fact that entries relating to allotment have been made in the khatauni and Gram Sabha register.
