Section 137 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
137. This scheme for the time being relinguished under G.O. No. 4962 (M)-ID, dated 27th January, 1960 [Section 276 (1), U.P.Z.A. & L.R. Act].
- The State Government may, by general or special order published in the Gazette, charge a Bhumi Prabandhak Samiti with the duty of collecting and realising the land revenue and such other dues as may be prescribed for and on behalf of the State Government in the area for which it is established or any part thereof.After publication of such order every bhumidhar and sirdar will be liable to pay such land revenues or other dues which are due at that time by them, shall be liable to pay it to the Bhumi Prabandhak Samiti.Note. - Said powers of the Government to charge the Bhumi Prabandhak Samiti for collection of land revenue and other dues have been delegated to the Collector with the condition that he will give information to the Revenue Department, Lucknow, U.P. through the Board of Revenue, U.P., Lucknow. [Vide G. O. No. 272-R/I-D-662-51, dated 24th April, 1954].
