Section 115C(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The Chairman or any Member or the Secretary of the Land Management Committee shall report all cases of damage to or misappropriation or wrongful occupation Of, the property referred to in sub-rule (1) to the Collector praying for recovery of compensation for damage to or misappropriation of the property or possession of the land together with damages for wrongful occupation thereof.
