Section 40 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
40. Proceeding after the decision of allotment.
- The Lekhpal shall, after the approval of the Assistant Collector-in-charge of the sub-division, demarcate the plots on the spot in the presence of the people of the village. He shall, on demarcation, deliver possession to the allottee on the spot and hand over the lease deed to him. The proceedings of delivering possession will be entered on the back of the lease deed and its counterfoil, in which the allottee shall sign. The Lekhpal will, soon after the proceedings, give a report in the prescribed form to the Supervisor Kanungo, who shall after enquiry on the spot order for mutation and ensure that Lekhpal has made change in the Khatauni according to the orders. It should be noted that allottee in no case is called at the Tahsil headquarter. [Vide G. O. No. 2067/XI (23)/141-one-Rajasva-13/75, dated 9th September, 1975].Notes. - (1) Surplus land under the U. P. Imposition of Ceiling on Land Holdings Act, 1960 is to be allotted under Section 27(3) of this Act. Its allotment must be done by the Collector in consultation with the Bhumi Prabandhak Samiti. In regard to allotment of such land, the Bhumi Prabandhak Samiti will send its resolution duly passed in accordance with the above procedure for orders to Collector/Sub-Divisional Officer. Allotment of such land will be issued in C.L.H. Form No, 36.(2)For the convenience the abovementioned Section 27(3), U.P. Imposition of Ceiling on Land Holdings Act 1960 is reproduced below :"Any remaining surplus land shall be settled by the Collector in accordance with the order of preference and subject to the limits specified respectively in sub-sections (1) and (3) of Section 198 of the U.P.Z.A. & L.R. Act, 1950."
