Section 126(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)It shall be the duty of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] and [its] [Substituted for the word 'their' by U.P. Act No. 37 of 1958.] office-bearers to forthwith carry out such orders and comply with such directions.
