Section 143A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)An application under Section 157-A for permission to let out land shall be made by a bhumidhar, sirdar or asami referred to in Section 157 and belonging to a Scheduled Caste or Scheduled Tribe, to the Collector in Z.A. Form 91-C.]
