Section 21 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
21. Application of thekedar for extention of period of 5 years on the area. Section 13.
(a)An application under sub-section (3) of Section 13 shall be filed in the Court of the Collector within six months of the date of vesting.(b)In deciding the application referred to above the Collector shall have regard to-(i)the agricultural stock and implement in possession of the applicant;(ii)the total area held by the applicant in his personal cultivation as bhumidhar, sirdar or asami.(iii)the agricultural technique employed, i.e., whether cultivation is mechanized or not;(iv)whether the land held by the applicant as bhumidhar, sirdar or asami is in a compact block or is scattered, and(v)whether the grant of permission will help in bringing about compactness in cultivation of the applicant.
