Section 110(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Chairman of the Land Management Committee shall call its meetings and fix the date, time and place of the same, notice for which shall be given to all members of the Land Management Committee at least 3 days before date of the meeting. The signature or thumb-impression of each member shall be taken on the notice which thereafter be pasted on the Proceedings Book. The notice shall contain the agenda for the meeting, but any item other than the sale or lease of any land not mentioned in the notice may be considered with the permission of the Chairman.
