Section 276(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The State Government may, by general or special order published in the Gazette, charge a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] with the duty of collecting and realising the land revenue and such other dues as may be prescribed, for and on behalf of the State Government in the area for which it is established or any part thereof.
