Section 122C(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Notwithstanding anything in Sections 122-A, 195, 196, 197 and 198 of this Act, or in Sections 4, 15, 16, 28-B and 34 of the United Provinces Panchayat Raj Act, 1947, the Land Management Committee may with the previous approval of the Assistant Collector in charge of the sub-division allot for purposes of building of houses, to persons referred to in sub-section (3)-(a)any land earmarked under sub-section (1);(b)any land earmarked for the extension of abadi sites for Harijans under the provisions of the U.P. Consolidation of Holdings Act, 1953;(c)any abadi site referred to in clause (iv) of sub-section (1) of Section 117 and vested in the Gaon Sabha;(d)any land acquired for the said purposes under the Land Acquisition Act, 1894.
