(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.
