- Gram Sabhas have been charged with management and settlement of the following properties, which have either vested in it or settled with them or have come into their possession-(A)Properties, which have vested in the State as a consequence of Zamindari Abolition under U.P. Zamindari Abolition and Land Reforms Act:(1)All lands situated within the halquas of Gram Sabha except lands for the time being comprised in any holding or grove.(2)All forests falling in the halquas of the Gram Sabha, except forests entrusted to the Forest Department.(3)All trees in jungle and all trees standing on the lands of public utility except the trees entrusted to the Forest Department.- Trees of grove [Section 6 (a), 8, 9 and 228, U.P.Z.A. & L.R. Act]. - (i) The trees of holdings and grove belong to the land holder and not to the Gram Sabha. The trees standing on the boundary of the holdings belong to one of the land holders of either side, (if he is their owner from before), otherwise the trees are equally in their ownership.(ii)The trees standing in abadi belong to those persons, who are holder thereof before the zamindari abolition. The trees standing scattered on the Banjar land belonging to land holders will be still in their ownership.(4)Abadi sites (except building, whether situated in abadi or outside it, and land appurtenant thereto).(5)Hats, bazars and melas held on the holdings, in the groves or land appurtenant to building of bhumidhar belong to the tenure-holder or owner of the building.Bhumidhar has authority to use his building for any purpose, he likes. Therefore, he can hold bazar on it but a sirdar or an asami cannot do so because he can use his land only for agriculture, horticulture or animal husbandary under which foster of fishes and poultry farming is included, can perform only for connected purpose. [See Sections 142 and 146, U.P.Z.A. & L.R. Act].All other hats, bazars and melas on the land of public utility have been vested in the State. Some of those, from which income of less than Rs. 2,000 is acquired, which includes those, which yields some times income of Rs. 2,000 or more but which are held/some times twice in a year, are vested in Gram Sabha by issuing notification. Remaining hats, bazars and melas, which yields income of more than Rs. 2,000 annually or which are held not more than twice in a year, are managed by Zila Panchayat, will be performed by the Gram Sabha.(6)Tanks, ponds, fisheries and water channels, except those, which have been entrusted to the Irrigation and Animal Husbandry Department.(7)All pathways (in which the Kachcha road is included), which are in length less than five Miles and are vested in Gram Sabha.All the kachchi and pakki roads, which are in length more than five miles, are vested in the State Government.(8)The management of all the the private ferries, which yield income of more than Rs. 2,000 except those, which have been entrusted to Zila Panchayat, will be performed by the Gram Sabha.(B)Taking over land - [Section 194, U.P.Z.A. & L.R. Act] - All such land in which the rights of bhumidhar and sirdar are ceased under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and Bhumi Prabandhak Samiti have obtained the right to take possession on it under Section 194 of the above Act.(C)Land vested under Section 29-C of the Uttar Pradesh Consolidation of Holdings Act, 1953. - The land contributed for public purpose under the U.P. Consolidation of Holdings Act, 1953, from that date to which the tenure-holder has obtained possession in the allocated ckaks, shall be vested in Gram Sabha.(D)Land declared surplus under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 and settled by the State Government to Gram Sabha under Section 27 (1) of the above Act. - The State Government shall settle out of the surplus land in a village in which no land is available for community purposes or in which the land as available is less than 15 Acres with the Gram Sabha of that village so however that the total land in the village available for community purposes after such settlement does not exceed 15 Acres. The land so settled with the Gram Sabha shall be used for planting trees, growing fodder or for such other community purposes, as may be prescribed. [Vide Section 27 (1) of U.P. Imposition of Ceiling on Land Holdings Act, 1960].
