Section 51 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
51. Allotment of land for housing site for members of Schedule Castes, etc. [Section 122-C (4), U.P.Z.A. & L.R. Act].
- If the Assistant Collector-in-charge of the sub-division is satisfied that the Bhumi Prabandhak Samiti has failed to discharge its duties or to perform its functions under Para 47 or it is otherwise necessary or expedient to do so, he may himself allot such land in accordance with the provisions of sub-para (3) of Para 47 and Para 49.
