Section 88 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
88. Bhumi Prabandhak Samiti to take over land after extinction of interest therein [Section 194, U.P.Z.A. & L.R. Act].
- The Bhumi Prabandhak Samiti shall be entitled to take possession of land comprised in a holding or part thereof, if-(a)the land was held by a bhumidhar, and his interest in such land is extinguished under Clause (a) or Clause (aa) of Section 189 or Clause (a), Clause (b), Clause (c), Clause (cc) or Clause (e) of Section 190 ;(b)holding land by Sirdar and abandoned under Section 186. [Omitted by U.P. Act No. 8 of 1977];(c)the land being land falling in any of the classes mentioned in Section 132, was held by an asami and asami has been ejected or his interest therein have been otherwise extinguished under the provisions of Z.A. Act.
