Section 122C(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The Assistant Collector in charge of the sub-division on his own motion or on the resolution, of the Land Management Committee, may earmark any of the following classes of land for the provision of abadi sites for the members of the Scheduled Castes and [the Scheduled Tribes and the Other Backward Classes and the persons of General Category living below poverty line] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] and agricultural labourers and village artisans-(a)lands referred to in clause (i) of sub-section (1) of Section 117 and vested in the Gaon Sabha under that section;(b)lands coming into possession of the Land Management Committee under Section 194 or under any other provisions of this Act;(c)any other land which is deemed to be or becomes vacant under Section 13, Section 14, Section 163, Section 186, or Section 211;(d)where the land earmarked for the extension of abadi and reserved as abadi site for Harijans under the U.P. Consolidation of Holdings Act, 1953, is considered by him to be insufficient, and land earmarked for other public purposes under that Act is available, then any part of the land so available.
