64. Maximum area and other conditions of allotment (Sections 63 and 64).
(1)The maximum area of allotment under rule 61 or 62 shall not exceed 200 square meters.(2)The allottee of an abadi site shall not be liable to pay any premium or ground rent, but he shall hold such abadi site on the following terms and conditions:-(a)The allottee shall build a house and shall begin to reside in it or use it for the purpose for which the site was allotted within a period of three years from the date of delivery of possession of the site allotted.(b)If the allottee fails to comply with the terms and conditions incorporated in clause (a) of sub-rule(2)of this rule, the Collector may cancel the allotment in accordance with section 66:Provided that in the case of the persons belonging to Scheduled Caste or Scheduled Tribe the aforesaid time limit for building of the house shall not apply.(c)The allottee or his heirs shall not be entitled to transfer the site or the house built thereon by sale within a period of five years from the date of allotment. If the site or house is transferred after the expiry of five years from the date of allotment, the allottee shall not be eligible for re-allotment.(d)The allottee shall have heritable interest in the land so allotted.(e)The succession to the land shall be governed by the personal law of the allottee.(f)Subject to the provisions of section 66, the allottee or his heirs shall not be liable to be ejected from the land allotted or from the house built thereon.(g)If the land or the house built thereon is abandoned or if the allottee or his heirs die without any heir, the property shall re-vest in the Gram Panchayat.
