(1)The Sub-Divisional Officer may of his own motion or on the resolution of the Bhumi Prabandhak Samiti earmark the following classes of land for the provision of abadi sites for allotment to persons specified in Section 64 :-(a)all lands entrusted or deemed to be entrusted to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under clause (i) of sub-section (2) of Section 59;(b)all lands coming into possession of [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under any other provision of this Code;(2)Notwithstanding anything contained in any other provision of this Code or in the U.P. Panchayat Raj Act, 1947, the Bhumi Prabandhak Samiti may, with the previous approval of the Sub-Divisional Officer, allot the following classes of land for the purposes of building houses : -(a)[any vacant land referred to in sub-section (1)] [Substituted 'any land referred to in sub-section (1)' by U.P. Act No. 4 of 2016, dated 11.3.2016.](b)any land earmarked for abadi sites under the Uttar Pradesh Consolidation of Holdings Act, 1953;(c)[ any land acquired under the provisions of Land Acquisition Act, 1894 (Act no. 1 of 1894) and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013).] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
