Section 31 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
31. Register of land fit for being leased out for cultivation.
(1)Keeping vigilance over the leasing out of land. - In order to enable the Tahsildars and other officers to keep vigilance over the leasing out of land, a register of lands being leased out by the Bhumi Prabandhak Samiti will be maintained by the Registrar Kanungo at Tahsil headquarters. Register will be maintained in L.M.S. Form I-A villagewise. Entries in respect of vacant (Parti) land vested in Gram Sabha but not leased will be made with the help of Gram Sabha property register and mutation register of the Registrar Kanungo. Entries relating to land, which comes in the possession of Bhumi Prabandhak Samiti as a result of extinction of the interests of a bhumidhar will be made in the register as soon as the orders declaring such land to be vacant are received in the Tahsil. In the cases of surrender and abandonment, entries in the register should be made, when Tahsildar passes order for correction of papers under Rule 167 (2) or 169 (2) of the U.P. Zamindari Abolition and Land Reforms Rules. In other cases, entries, will be made, when a declaration is made by the Sub-Divisional Officer in favour of the Bhumi Prabandhak Samiti under Section 194 of the U.P. Zamindari Abolition and Land Reforms Act read with Rule 172 of the U.P. Zamindari Abolition and Land Reforms Rules-Entries in columns 11 to 14 of the register will be made as soon as mutation order is passed for entering the names of allottees in the village records.The Lekhpal should sign in Column 10 in token of having made the entries regarding accretion of land in the Gram Sabha property register while his signature in Column 15 of the register will be for the confirmation of the fact that entries relating to allotment have been made in the khatauni and Gram Sabha register.(2)Lekhpal to ensure corrections of the register. - It shall be the duty of the Lekhpal to ensure that the entries in the Tahsildar register is similar with the entries in the Gram Sabha property register and that all new entries in the Tahsil register are included in the Gram Sabha property register on the pay date next following the date of entry in the Tahsil register. The Lekhpal should invariably examine the Tahsil register relating to all the villages of his circle on every pay date, when he may bring with him the Gram Sabha property register to Tahsil.(3)Tahsidlar to review the register. - In every quarter, Tahsil registerer will be reviewed once by Tahsildar. Whenever he finds that any Bhumi Prabandhak Samiti has not taken steps for allotment of the land within three months of its coming into possession, he will ascertain for not doing so from the Chairman concerned and if Tahsildar, considering the explanation offered by the Chairman, finds that the Chairman was responsible for delay in taking steps for allotment of the land, he will make a report to the Sub-Divisional Officer against the Chairman. At the initiation of the touring season, extracts from the Tahsil register must be supplied to each touring officer from the Naib-Tahsildar to the Sub-Divisional Officer. The touring officer will utilize the extracts during their tour in getting the land let out to eligible persons by the Bhumi Prabandhak Samiti. The touring officer will have to ascertain that all land fit for being allotted has been done by the Bhumi Prabandhak Samiti, return the extracts to the Teshildar at the end of his tour and record therein and showing therein as to what action has been taken with regard to the land fit for allotment.(4)Submission to periodical return. - In the first week of August of every year, Tahsildar will compile a statement in L.M.C. Form 1-B from the above mentioned Tahsil register and will send it to the Collector of his district. The Collector will send a consolidated statement in respect of all the Tahsils of his district in LM.S. Form 1-D to the. Board of Revenue later than by the 15th September of every year. [Vide B.O. No. 8/2-Collection-211-B-60-(1), dated 19th May, 1962].Letting Out Land as Rights to Sirdar or Asami
