Section 40(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)For the convenience the abovementioned Section 27(3), U.P. Imposition of Ceiling on Land Holdings Act 1960 is reproduced below :"Any remaining surplus land shall be settled by the Collector in accordance with the order of preference and subject to the limits specified respectively in sub-sections (1) and (3) of Section 198 of the U.P.Z.A. & L.R. Act, 1950."
