Section 43 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
43. Records to be kept for the land allotted by the Bhumi Prabandhak Samiti.
- To watch on the progress made in respect of the allotment of land done to different categories of persons and to find out whether the allotment is being done with the priorities laid down under Section 198 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, the Bhumi Prabandhak Samiti shall maintain the register in B.P.S. Form 1-C and entries in the register shall be made soon after the allotment is done. Separate pages shall be allotted for each category of persons for every year for recording the details of allotment done under Section 198. At the end of years, towards the end of September, total of different columns shall be struck out and consolidated return prepared in the aforesaid form shall be sent to the Tahsildar by the Lekhpal on the date fixed and by the Tahsildar to the Collector of the district. [Vide B.O. No. 85/G-5-135-1953, dated 1st October, 1962].
