Section 76(6) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(6)Lease by disabled person [Sections 156 and 157, U.P.Z.A. & L.R. Act]. - Where any land is let out by a bhumidhar, sirdar (bhumidhar with non-transferable rights) or asami, who is not disabled person as mentioned in Section 157, to any person other than a recognised education institution for a purpose connected with instruction in agriculture, horticulture or animal Husbandry, transfer shall be void.Note - Lessee will be sirdar and vendee [Sections 157 and 165, U.P.Z.A. & L.R. Act]. - Where any land is let out by such person, who is not disabled,-(a)lessee will become sirdar, if land held by him with the land held by his family including the land leased out to him or to his family does not exceed twelve and a half acre; and(b)lessee will be deemed to be vendee, if land held by him with the land held by the members of his family does not exceed twelve and a half acre and will be subject to above sub-para (3).
