Section 27(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)The State Government shall settle out of the surplus land in a village in which no land is available for community purposes or in which the land as available is less than 15 acres with the [Gaon Sabha] [Substituted by U.P. Act No. 18 of 1973.] of that village so however that the total land in the village available for community purposes after such settlement does not exceed 15 acres. The land so settled with the [Gaon Sabha] [Ibid.] shall be used for planting trees, growing fodder or for such other community purposes, as may be prescribed.
