Section 30 in Uttar Pradesh Rural Housing Board Act, 1983
30. Vesting of Gaon Sabha land in the Board.
(1)Notwithstanding anything contained in the U.P. Zamindari Abolition and Land Reforms Act, 1950 or in any other law for the time being in force, where any street, square or other land or part thereof belonging to or vested in a Gaon Sabha or other local authority is situated within the area included in any housing scheme sanctioned by the State Government and is required for the purposes of such scheme, the Board shall give notice to such Gaon Sabha or local authority, as the case may be, that the same is required for the purpose of the scheme.(2)If the Gaon Sabha or the local authority concurs, such street, square or other land or part thereof shall vest in the Board with effect from the date of such concurrence.(3)If the Gaon Sabha or the local authority does not concur, the dispute shall be referred to the State Government and the decision of the State Government shall be final.(4)Nothing in this Section shall affect the rights or powers of the Gaon Sabha or other local authority over any drain or water-works in such street square or land.
