Section 68 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
68. Protection of the property of Gram Sabha [Rule 115-C(1) read with Section 128 (2) (kk), U.P.Z.A. & L.R. Act and the Rules].
- It shall be the duty of the Bhumi Prabandhak Samiti to preserve or protect from damage, misappropriation and wrongful occupation of all the properties vested in it or which has come into its possession including pasture land, cremation ground, graveyard and the land reserved for chak roads, gul, water channels, abadi and other public purposes during proceeding for consolidation of holdings and such property, which is vested in Gram Sabha or came into possession of Gram Sabha [Vide G.O. No. 471/F-A-8-2 (4-B)-68, dated 25th September, 1969].
