61. Abadi sites for preferential categories (Sections 63 and 64).
(1)Sub-divisional Officer of the Sub-division may, wherever land earmarked for the extension of abadi for scheduled castes and scheduled tribes or other categories under the provisions of the Uttar Pradesh Consolidation of Holdings Act, 1953 and any other land of abadi site vested in Gram Panchayat is insufficient to meet the housing requirements of persons referred to in section 64(1) of the Code, proceed to earmark land for abadi sites in accordance with sub-section (1) of section 63 of the Code.(2)In case the land enumerated in sub-section (2) of section 63 available in the village is insufficient, the Collector may prepare a proposal for acquisition of land under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2012 (Act no.30 of 2013) and forward the same to the Government for its order.(3)Before allotting housing sites to the persons referred to in sub-section (1) of section 64 of the Code, the Sub-divisional Officer concerned shall, in respect of the village, cause to be prepared the following lists and extracts:-(a)a list in R.C. Form-16 showing separately particulars of persons of the three categories mentioned in sub-section (1) of section 64 of the Code;(b)a list in R.C. Form-17 of lands enumerated in sub-section (2) of section 63; and(c)an extract of village map showing the plots given in the above list.(4)In making allotment of housing sites under sub-section (2) of section 63 of the Code, the order of preference mentioned in sub-section (1) of section 64 of the Code shall be observed.(5)No premium shall be charged for allotment of housing sites under this rule.
