Section 28A(1) in The U.P. Panchayat Raj Act, 1947
(1)The [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [* * *] [Omitted by U.P. Act No. 9 of 1994.] shall also be the Bhumi Prabandhak Samiti and as such discharge the duties of upkeep, protection and supervision of all property belonging to or vested in or held by the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] under Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or under any other provision of that Act.
