Section 115B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115B. [ [Substituted by Notification No. 950(i) RS/I-A-1031(7)-58, dated 18.03.1959.]
The directions on the subjects mentioned in Rule 115-A shall be issued by State Government to the Land Management Committee through the Collector of the district.][Explanation I. - The directions contained in the [Bhumi Prabandhak Samiti Manual] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] shall be deemed to be the directions issued in accordance with Rule 115-A.][Explanation II. - The directions contained in the Gaon Samaj Manual, so far as they are necessary for purposes of this Act, and are not inconsistent with these rules, shall be deemed to be the directions issued under Rule 115-A so long as they remain in force.] [Added by ibid.]
