Section 162(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Powers of Collector [Rules 115-C to 115-G and Section 321, U.P.Z.A. & L.R. Act & Rules]. - Powers of Collector have been delegated as is mentioned in Sections 122-B, 187-A and 211-A, U.P.Z.A. & L.R. Act (in which Rules 115-C to 115-G are included itself) by appointing Assistant Collector to all Tahsildars relating to removal of unauthorised encroachment and safety of the property of Gram Sabha mentioned under Paras 68 to 71 of this Manual. [Vide Notification No. 3937/1-A-1165 (1)-54 and No. 3937 (A)A-A-1165 (1)-54, dated 7th January, 1964.]
