Section 276 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
276. Collection of land revenue by Gaon Panchayat.
(1)The State Government may, by general or special order published in the Gazette, charge a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] with the duty of collecting and realising the land revenue and such other dues as may be prescribed, for and on behalf of the State Government in the area for which it is established or any part thereof.(2)Where a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] has been so charged under subsection (1), it shall be [its duty] [Substituted by U.P. Act No. 37 of 1958.] to collect and realise in accordance with the provisions of this Act or any other law for the time being in force the land revenue and the dues aforesaid payable to the State Government from time to time in respect of the land comprised in its area.
