Section 318 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
318. Section 318(2)(g).
(1)The co-operative farm may grant permission to a bhumidhar member to dispose of his land on any of the following grounds:(i)if he is unable to cultivate the land on account of physical or mental infirmity,(ii)if he has to discharge his debts which he cannot do otherwise,(iii)if he intends to take up his residence in a place other than the village in which the farm is situate and from where he will not be able to take part in agricultural operations on the farm,(iv)if he intends to take up some profession other than agriculture, and(v)on any other ground with the consent of two-third of the members of the farm.(2)The permission to dispose of the land granted under sub-paragraph (1) may be made conditional upon the transferee becoming a member of the farm. If such a condition is imposed the transferee shall become a member of the farm.(3)If the co-operative farm wishes to purchase the land it shall be entitled to do so at a price agreed upon between the bhumidhar [and] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.] the farm. In the event of a dispute the price shall be settled by the Collector in accordance with [sub-section (2) of Section 305] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.] The Collector's decision shall be final.
