Section 127(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)If at any time the State Government is satisfied that-(a)[the Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] has failed without reasonable cause or excuse to discharge the duties or to perform the functions imposed or assigned by or under this Act,(b)circumstances have so arisen that [the Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] is rendered unable or may be rendered unable to discharge the duties or perform the functions imposed or assigned by or under this Act, or(c)it is otherwise expedient or necessary to do so, it may, by notification in the Gazette, declare that the duties, powers and functions of the [the Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] under this Act shall be discharged, exercised and performed by such person or authority and for such period and subject to such restrictions as may be specified.
