Section 39(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)On receipt of the list in Z. A. Form 57-B with the order of the Assistant Collector-in-charge of the sub-division, the Chairman of the Bhumi Prabandhak Samiti shall call the person whose selection for allotment of land has been approved by the Assistant Collector-in-charge of the sub-division and shall furnish to him a certificate in Z. A. Form 58 and shall get a counterpart in Z. A. Form 58-A executed by him. If the land sought to be allotted is a land referred to in Section 132, the person concerned shall be furnished with a Certificate in Z. A. Form 59 and shall be asked to execute a counterpart in Z. A. Form 59-D :Provided that no lease shall be made to an Asami for a period exceeding five years.
