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State of Uttar Pradesh - Section

Section 10 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

10. Bhumi Prabandhak Samiti [Section 28-A (1), U. P. Panchayat Raj Act].

- The Gram Panchayat shall also be the Bhumi Prabandhak Samiti and as such discharge the duties of upkeep, protection and supervision of all property belonging to or vested in or held by the Gram Panchayat under Section 117 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, or under any other provision of that Act.