Section 100 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
100. Conduct of cases [Section 4, U.P. Panchayat Raj Act, and Rule 115-C to 115-J of U.P. Panchayat Raj Rules].
- Gram Sabha is a corporated body which has perpetual succession and is capable of holding and transferring property and entering into contract like any other person. It is capable to sue in its statutory name and suit can be filed against it. On its behalf the Bhumi Prabandhak Samiti and its Chairman has been charged with the conduct of all cases, affecting the interest of the Gram Sabha under the general control of the State Government and local control of the Collector and the Sub-Divisional Officer.Note - Rule 115-D and Para 70 of this Manual are meant for the procedure to preserve or protect from damage, misappropriation and wrongful occupation, etc. of property vested in Gram Sabha. In such cases the Collector shall call upon the person concerned through Notice in Z.A. Form 49-A to refrain from causing damage, etc.
