Section 232(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)An adhivasi to whom [Clause (b)] [Substituted by U.P. Act No. 16 of l953.] of Section 20 applies may, within thirty months from the date of vesting apply to the Assistant Collector-in-charge of the sub-division for putting him in possession of the land, of which he is the adhivasi.
