Section 14(2) in The U.P. Bhoodan Yagna Rules, 1953
(2)The grantee of land in the areas to which the U.P. Zamindari Abolition and Land Reforms Act, 1950, does not apply shall acquire such right and liabilities as the Committee may confer under the law. The grantee shall be subject to the following conditions, restrictions, and limitations:(a)the grantee shall pay the rent to the Committee in such instalments and on such dates as the Committee may specify;(b)the grantee shall not be entitled to sublet or transfer the land; and(c)the grantee shall not be entitled to use the land for any purpose other than for which it was granted.
