Section 33 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
33. Admission to land in which Bhumidhari rights shall not accrue [Sections 132 and 197, U.P.Z.A. & L.R. Act].
- The Bhumi Prabandhak Samiti with the previous approval of the [Tehsildar] [Substituted by U.P. Act No. 11 of 2002, Section 6, for the words 'Assistant Collector incharge of the sub-divisions' (w.e.f. 20-7-2002).] shall have the right to admit any person as asami to any land falling in any of the classes mentioned in Section 132 where the land is-(a)pasture land or lands covered by water and used for the purpose of growing Singhara or other produce or land in the bed of river and used for casual or occasional cultivation;(b)such tracts of shifting or unstable cultivation as he State Government may specify by notification in the Gazette; and(c)land declared by the State Government by notification in the official Gazette, to be intended or set apart for Taungya plantation or grove-lands of a Gram Sabha or a local authority or land acquired or held for a public purpose and in particular and without prejudice to the generality of this clause-(i)lands set apart for military encamping grounds,(ii)lands included within railway or canal boundaries,(iii)lands situate within the limits of any cantonment,(iv)lands included in sullage farms or trenching grounds belonging as such to a local authority.(v)lands set apart for public purpose under the U.P. Consolidation of Holdings Act, 1959 (U.P. Act No. 5 of 1955).Note. - Casual survey of land affected by floods of a river should be done after every rainy season and it should be ascertained how much of the land cannot be said to form any one's holding. Leaving apart of the land of holdings, the remaining land should be deemed to have been vested in Gram Sabha concerned and allotted according with priority laid down under Section 198 of U.P. Zamindari Abolition and Land Reforms Act as asami. The Collector may be requested for assistance of the land records staff in making demarcation of the land and making plots fit for allotment. [Vide G.O. No. 5182/10 (37)-75-Revenue-1, dated 29th October, 1975].Procedure for Admission
