Section 21(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)In deciding the application referred to above the Collector shall have regard to-(i)the agricultural stock and implement in possession of the applicant;(ii)the total area held by the applicant in his personal cultivation as bhumidhar, sirdar or asami.(iii)the agricultural technique employed, i.e., whether cultivation is mechanized or not;(iv)whether the land held by the applicant as bhumidhar, sirdar or asami is in a compact block or is scattered, and(v)whether the grant of permission will help in bringing about compactness in cultivation of the applicant.
