Section 4 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
4. Performance and exercise of functions, duties and powers [Section 117-A, U.P.Z.A. & L.R. Act].
- Where any village or a part of a village situated within the territorial limits of any other local authority, not being Gram Sabha, the State Government may, by general or special order to be published in the manner prescribed, direct that in relation to the holding area within any such village or part thereof or, such local authority, as may be specified in such order, shall perform, discharge and exercise, subject to such exceptions, conditions and modifications, if any, as may be specified in this behalf, the functions, duties and powers assigned, imposed or conferred by or under the U. P. Zamindari Abolition and Land Reforms Act, 1950 or U. P. Panchayat Raj Act, 1947 on a Gram Sabha or Bhumi Prabandhak Samiti.Note - Section 28-B, U.P. Panchayat Raj Act, 1947 defines the functions of the Bhumi Prabandhak Samiti.
