Section 115A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115A. [ [Substituted by Notification No. 5846/I-A-270-61.]
The State Government may issue directions to the Bhumi Prabandhak Samitis (Land Management Committees) established under Section 28-A of the U.P. Panchayat Raj Act, 1947, on the following among other matters :(1)land management, including preservation of land for purposes of public utility;(2)expenditure of the amount placed at the disposal of the Bhumi Prabandhak Samiti by the Gaon Panchayat; and(3)matters relating to the functions of the Bhumi Prabandhak Samitis as laid down in Section 28-B of the U.P. Panchayat Raj Act, 1947, in so far they appear necessary for the purposes of the Act.]
