Section 86(5) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(5)If the bhumidhar does not appear in reply to the notice under sub-section (1) of Section 187-A and the Collector is, after further enquiries as ne may consider necessary, satisfied that the bhumidhar has failed to use the land as aforesaid during the period referred to in subsection (1) of Section 187-A, 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 U.P.Z.A. & L.R. Act, relating to an asami belonging to class mentioned in clause (b) of Section 133 of the U.P.Z.A. & L.R; Act, shall apply to such asami as if he had been admitted to the land by the bhumidhar personally.
