Section 127C(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)All property, funds and rights whatsoever vesting in or belonging to and all liabilities imposed upon any Gaon Samaj under this Act or under any other enactment or under any contract shall, subject to all conditions and incidents attaching thereto, as from the date of its amendment by the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, be the property funds, rights and liabilities of the Gaon Sabhas constituted for the area of the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.].
