(1)If a bhumidhar does not pay the land revenue and [does not use the land for agriculture] [Substituted 'does not use it for agriculture' by U.P. Act No. 4 of 2016, dated 11.3.2016.] for a continuous period of three agricultural years and has left the village in which he usually resides and whose whereabouts are not known, then the Collector may, after such inquiry, as he may deem necessary, take possession of the land held by such bhumidhar.
