Section 37 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
37. Allotment of land and procedure thereof [Rule 175, U.P.Z.A. & L.R. Rules].
- If the number of applicants does not exceed the number intended to be settled on the land in respect of which announcement has been made under Rule 173, U.P.Z.A. & L.R. Rules, the Samiti shall examine the eligibility of the persons included in the list in Z. A. Form 57-A and take a decision regarding the plots of land to be settled with each such person. The Samiti shall in the same meeting announce the names of the persons selected for settlement of land and also the revenue or rent to be fixed for the land proposed to be settled. If the number of applicants belonging to the categories mentioned in clauses (c), (d) and (e) of sub-section (1) of Section 198, U.P.Z.A. & L.R. Act is more than the number with whom land is intended to be settled, the list of applicants shall be placed before a meeting of the residents of the village called by the Bhumi Prabandhak Samiti and such of the applicants shall be selected for allotment as are considered to be the most suitable on merits on the basis of a consensus arrived at the meeting so convened. If such a consensus cannot be arrived at, the Bhumi Prabandhak Samiti shall draw lots to determine the person or persons with whom the land should be settled.
