Section 115M(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Abadi sites other than those referred to in Rule 115-L and vested in a Gaon Sabha may be allotted for construction of buildings for residential or charitable purposes or for purposes of cottage industry in the following order of preference -(a)a landless agricultural labourer or a village artisan residing in the village;(b)a bhumidhar, sirdar or asami residing in the village and holding land less than 1.26 hectares (3.125 acres);(c)any other person residing in the village.
