Section 49(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)All allotment shall be made by the Bhumi Prabandhak Samiti in a meeting held for the purpose on the date announced under sub-rule (1). Where more than one person belonging to the same order of preference express their desire to be allotted a particular site, the said Samiti shall draw lots to determine the person to whom the site should be allotted :Provided that the prior approval of the Assistant Collector-in-charge of the Sub-division shall be obtained for every allotment under Rule 115-L or Rule 115-M.
