Section 115Q in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115Q. [ [Substituted by Notification No. 1-(57)-LXXXII-U.P.A-I-1951-Rule 1952-A.M.-(15)-1983, dated 18.07.1983.]
The person to whom the housing site is allotted shall be required to build a house and begin to reside in it or to use it for the purpose for which it was built within three years from the date of allotment : If he fails to do so or uses it at any time for a purpose other than that for which it was allotted his rights shall be extinguished and the site may be taken over by the Land Management Committee;Provided that in the case of a person belonging to Scheduled Caste or Scheduled Tribe the aforesaid time limit for building of the house shall not apply.]
