Section 115D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115D. [ [Substituted by Notification No. U.O. 605/Rajaswa-1-2(8)-75, dated 01.11.1975.]
(1)Where the Land Management Committee or the local authority as the case may be, fails to take action in accordance with Section 122-B, the Collector shall-(a)on an application of the Chairman, Member or Secretary of the Committee; or(b)on a report made by the Lekhpal under sub-rule (3) of Rule 115-C; or(c)on the report of the local authority concerned or its official referred to in the proviso to sub-rule (5) of Rule 115-C;(d)on facts otherwise coming to his notice ;call upon the person concerned through notice in Z.A. Form 49-A to refrain from causing damage or misappropriation, to repair the damage or make good the loss or remove wrongful occupation and to pay damages or to do or refrain from doing any other thing as the exigencies of the situation may demand or to show cause against it in such time not exceeding fifteen days as may be specified in the notice.(2)Before issuing a notice under sub-rule (1), the Collector may make such inquiry as he deems proper and may obtain information on the following points(a)full description of damage or misappropriation caused or the wrongful occupation made, with details of village, mohalla or ward, plot number, area, boundary, property damaged or misappropriated and market value thereof;(b)full address along with father's name of the person responsible for the damage, misappropriation or wrongful occupation;(c)period of wrongful occupation, damage or misapproriation, class of soil of the plot numbers involved and hereditary rates applicable to them; and(d)value of the property damaged or misapproriation calculated at the prevailing market rate in the locality.]
