Section 84 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
84. Action of Collector under Section 187-A, U.P.Z.A. & L.R. Act.
- If the Collector takes action under Section 187-A and decides that holdings of bhumidhar, which have not used for three years continuously for a purpose connected with agriculture etc., should be leased out, he may direct to the Bhumi Prabandhak Samiti to do so.On the direction issued by the Collector, the Bhumi Prabandhak Samiti will lease out the land of bhumidhar, which has not been used for any purpose connected with agriculture etc.
