Section 39(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Where the decision of the Bhumi Prabandhak Samiti regarding admission to any land is not approved by the Assistant Collector-in-charge of the sub-division, steps will be taken afresh for settlement of such land in accordance with the procedure laid down in sub-rule (1) read with Rules 173 to 176-A. All contracts relating to a lease, licence or allotment of land shall be executed in duplicate. One copy of the contract shall be given to the lessee, licensee or allottee and the other copy shall be retained by the Bhumi Prabandhak Samiti for record.
