Section 69(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)The provisions of sub-paras (1) to (3) of this para including Rule 115-C of the above Rules shall mutatis mutandis apply to a local authority in respect of the properties vested in it, including vacant land and land over which it is entitled to take possession, under the Act:Provided that the duty in respect of sub-para (2) above, shall be discharged by such official of the local authority as may be decided upon by the local authority concerned.
