Section 39 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
39. Certificate of admission in Zamindari Abolition Form [Rule 176-A, U.P.Z.A. & L.R. Rules].
(1)On receipt of the list in Z. A. Form 57-B with the order of the Assistant Collector-in-charge of the sub-division, the Chairman of the Bhumi Prabandhak Samiti shall call the person whose selection for allotment of land has been approved by the Assistant Collector-in-charge of the sub-division and shall furnish to him a certificate in Z. A. Form 58 and shall get a counterpart in Z. A. Form 58-A executed by him. If the land sought to be allotted is a land referred to in Section 132, the person concerned shall be furnished with a Certificate in Z. A. Form 59 and shall be asked to execute a counterpart in Z. A. Form 59-D :Provided that no lease shall be made to an Asami for a period exceeding five years.(2)It shall be lawful for the Assistant Collector-in-charge of the sub-division to determine at any time the lease in favour of an Asami and upon such determination, the Asami shall not be entitled to any compensation.(3)Every order of determination of lease under sub-rule (2) shall be effective from the commencement of the agricultural year following the date of the order.(4)Where the decision of the Bhumi Prabandhak Samiti regarding admission to any land is not approved by the Assistant Collector-in-charge of the sub-division, steps will be taken afresh for settlement of such land in accordance with the procedure laid down in sub-rule (1) read with Rules 173 to 176-A. All contracts relating to a lease, licence or allotment of land shall be executed in duplicate. One copy of the contract shall be given to the lessee, licensee or allottee and the other copy shall be retained by the Bhumi Prabandhak Samiti for record.
