Section 69(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)The Chairman or any member or the Secretary of the Bhumi Prabandhak Samiti shall report all cases of damage to, or misappropriation of wrongful occupation of, the property referred to in sub-rule (1) to the Collector praying for recovery of compensation for damage to, or misappropriation of, the property or possession of the land together with damages for wrongful occupation thereof.
