Section 122A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
122A. Superintendence, management and control of land etc. by the Land Management Committee.
(1)Subject to the provisions of this Act, the Land Management Committee shall be charged, for and on behalf of the Gaon Sabha with the general superintendence, management, preservation and control of all the land, forests within village boundaries, trees (other than trees in a holding, grove or abadi), fisheries, tanks, ponds, water channels, pathways, abadi sites and hats, bazars and melas vested in the Gaon Sabha under Section 117.(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.(3)Subject to such conditions as may be prescribed, the Chairman or any other office-bearer or member of the Land Management Committee shall, for and on behalf of the Land Management Committee, be entitled to sign any document and to do all other things for the conduct and prosecution of suits and other proceedings.
