Section 187A(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)If the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] does not appear in reply to the notice under sub-section (1) and the Collector is, after such further enquiries as he may consider necessary, satisfied that the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] has failed to use the land as aforesaid during the period referred to in sub-section (1), he shall, unless he decides to discharge the notice, let out the land to an asami in the manner and upon terms to be prescribed and all the provisions of this Act, relating to an asami belonging to class mentioned in Clause (b) of Section 133 shall apply to such asami as if he had been admitted to the land by the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] personally.
