Section 17(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If the land cultivated by the thekedar which was not sir or khudkasht of the lessor on the date immediately preceding the date of vesting exceeds 30 acres in area, the Assistant Collector incharge of the sub-division shall with due regard to the choice of the thekedar about the plots which he washes to retain and the compactness of the whole holding which shall remain with the thekedar specify the plots which shall be deemed to be vacant land.
