Section 122A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of the foregoing provisions, the functions and duties of the Land Management Committee shall include-(a)the setting and management of land;(b)the conduct and prosecution of suits and proceedings by or against the Gaon Sabha;(c)the development and improvement of agriculture;(d)the preservation, maintenance and development of forests and trees;(e)the maintenance and development of abadi sites and village communications;(f)the management of hats, bazars and melas;(g)the development of co-operative farming;(h)the development of animal husbandry which includes pisciculture and poultry farming;(i)the consolidation of holdings;(j)the development of cottage industries;(k)the maintenance and development of fisheries and tanks; and(l)such other matters as may be prescribed.
