(1)Subject to the provisions of this Code, every Bhumi Prabandhak Samiti shall be charged, for and on behalf of the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], with the superintendence, preservation, management and control of all land and other things entrusted or deemed to be entrusted to that [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under Section 59 or over which such [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] is entitled to take possession under this Code or any other law for the time being in force.
