Section 55 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
55. Heirs shall have no rights to transfer land [Rule 115-R [(1), U.P.Z.A. & L.R. Rules]. [Substituted by Notification No. 66/U.O.-44/one-1/99-3-1 (37)/84-180-Revenue-2-U.P. Act-1/1951-Rule-1952-Amendment (17)/Revenue-1, dated 25th January, 2000, Vide U.P.Z.A. & L.R. (17th) Amendment) Rules, 2000 (w.e.f. 25-1-2000).]
- Where any land or site is allotted in accordance with Para 47 to 54 and house is built thereon or not then subject to the provisions of Para 56 the allottee, and in case of death of the allottee, his heirs shall have no right to transfer such land, site or house within a period of ten years from the date of allotment.]But the successor or guardian of deceased allottee too may transfer such land, site or building prior to the period lapsed for ten years as mentioned above. [As amended by Notification No. 192/X.II-1(4)-73-Rajasva-1, dated 17th December, 1973].
