(2)Notwithstanding anything contained in any other provision of this Code or in the U.P. Panchayat Raj Act, 1947, the Bhumi Prabandhak Samiti may, with the previous approval of the Sub-Divisional Officer, allot the following classes of land for the purposes of building houses : -(a)[any vacant land referred to in sub-section (1)] [Substituted 'any land referred to in sub-section (1)' by U.P. Act No. 4 of 2016, dated 11.3.2016.](b)any land earmarked for abadi sites under the Uttar Pradesh Consolidation of Holdings Act, 1953;(c)[ any land acquired under the provisions of Land Acquisition Act, 1894 (Act no. 1 of 1894) and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013).] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
