Section 143C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
143C. [ [Substituted by Notification No. U.O. 605-Rajaswa/1-2(8)/75, dated 01.11.1975.]
In deciding any application referred to in the Rule 143-A, the Collector shall see that the total area of the land held by the applicant exceeds 1.26 hectare (3-1/8 acres) and that in the event of the applicant being permitted to transfer the portion of his land applied for by him, the area of land remaining with him after such transfer shall not be less than 1.26 hectare (3⅛ acres). Any application not fulfilling these conditions shall be rejected by the Collector straightaway. And where these conditions are satisfied, in respect of an application, the Collector shall in deciding the same, consider reasons as to why the applicant desired to transfer or bequeath, as the case may be, his holding or part thereof, as the case may be, in favour of a person not belonging to a Scheduled Caste or Scheduled Tribe, and why the applicant has not been able or does not want to make such transfer or bequeath, as the case may be, in favour of a person belonging to a Scheduled Caste or Scheduled Tribe. For the purpose of deciding such application for permission to transfer by sale, the Collector shall also take into consideration the following facts :(i)the purpose for which the applicant desires to transfer land and the genuineness of that purpose; and(ii)the circumstance of the applicant necessitating the transfer proposed by him.
