Section 123A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Every member of the [Land Management Committee] shall be liable for the loss, waste or misapplication of any property vested in the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] under this Act, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while a member of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] and a suit for compensation may be instituted against him by a member of the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] residing within the circle with the previous sanction of the prescribed authority or by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.].
