Section 143A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)An application under Section 157-A or under Section 157-A read with sub-section (2-A) of Section 169, for permission to transfer land by sale or gift or for permission to bequeath land by will, as the case may be, shall be made, by a bhumidhar, belonging to a Scheduled Caste or Scheduled Tribe, to the Collector in Z.A. Form 91-A.
