Section 46(8) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(8)The tenure-holder shall be allowed remission of the proportionate land revenue for the portion of his holding settled under this rule with house owners. The land shall also be classified as abadi in the annual register maintained under the U.P. Land Revenue Act 1901.Allotment of Land for Housing Site for Members of Scheduled Caste, Agricultural Labours, Etc.A-Abadi Sites for Preferential Categories
