Section 86(8) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(8)The Collector shall, subject to the provisions of sub-rule (2) direct the Bhumi Prabandhak Samiti to let out the land which shall in letting out the land to an asami under Section 187-A, act in accordance with the provisions of Section 198 and the rules made thereunder. [See Rule 171-B (1), U.P.Z.A. & L.R. Rules].
