Section 46(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Certain house sites to be settled with existing owners thereof [Section 123, U.P.Z.A. & L.R. Act & Rule 115-T]. - Without prejudice to the provisions of Section 9, where any person referred to in sub-section (3) of Section 122-C of the U.P.Z.A. & L.R. Act [sub-para (3) of Para 47] has built a house on any land referred to in sub-section (2) of this section, not being a land reserved for any public purpose, and such house exists on the [1st May, 2002] [Substituted by U.P. Act No. 11 of 2002, Section 3, for the words and figures '3rd June, 1995' (w.e.f. 21-6-2002).], the site of such house shall be held by the owner of the house on the terms and conditions mentioned under Rule 115-T of U.P.Z.A. & L.R. Rules, as may be prescribed.Explanation - For the purposes of sub-section (2) of Section 123, UP.Z.A. & L.R. Act, a house existing on the [1st May, 2002] [Substituted by U.P. Act No. 11 of 2002, Section 3, for the words and figures '3rd June, 1995' (w.e.f. 21-6-2002).] on any land held by a tenure-holder shall, unless the contrary is proved, be presumed to have been built by the occupant thereof, and where the occupants are members of one family by the head of that family.
