Section 71(6)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 71(6)] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(6)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(C)If unruly or influential person has encroached on land vested in Gram Sabha first time, he is liable for prosecution under Section 447 of Indian Penal Code, 1860. In such cases, Samiti should issue formal notice specifying the date, by which unauthorised possession should be removed. If he fails to do so, action may be taken under above sub-para (A).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 71(6)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual