(1)The [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [* * *] [Omitted by U.P. Act No. 9 of 1994.] 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] [Substituted by U.P. Act No. 9 of 1994.] under Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or under any other provision of that Act.(2)[ The Pradhan shall be the Chairperson of the Bhumi Prabandhak Samiti and the Lekhpal of the area comprised in the jurisdiction of the Gram Panchayat shall be its Secretary] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007). Prior to substitution it stood as under: (2) The Pradhan and (Up-Pradhan] shall respectively be the Chairman and the Vice-Chairman of the Bhumi Prabandhak Samiti, and the Lekhpal of the area comprised in the jurisdiction of the [Gram Panchayat] shall be its Secretary.].
