Section 110A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the absence of the Chairman of the Land Management Committee, any member of the Committee authorised by him in writing, or in the absence of such authorisation, any member authorised by the Committee under a resolution to this effect, shall be entitled to sign any correspondence, contract or document, and to do all other things necessary for the conduct of suits and proceedings.
