Section 276(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(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.
