Section 70(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Where the Bhumi Prabandhak Samiti or the local authority, as the case may be, fails to take action in accordance with Section 122-B, the Collector shall-(a)on an application of the Chairman, Member or Secretary of the Samiti; or(b)on a report made by the Lekhpal under sub-rule (3) of Rule 115-C; or(c)on the report of the local authority concerned or its official referred to in the proviso to sub-rule (5) of Rule 115-C ; or(d)on facts otherwise coming to his notice, call upon the person concerned through notice in Z. A. Form 49-A to refrain for causing damage or misappropriation, to repair the damage or make good the loss or remove wrongful occupation and to pay damages or to do or refrain from doing any other thing as the exigencies of the situation may demand or to show cause against it in such time not exceeding fifteen days, as may be specified in the notice.Note. - Where any agricultural labourer belonging to Scheduled Caste or Scheduled Tribe is in occupation of any land vested in a Gram Sabha under Section 117 (not being land mentioned in Section 132) having occupied it from before 1st May, 2002 and the land so occupied together with the land if any, held by him from before the said date as bhumidhar, sirdar or asami does not exceed 1.26 hectares (3.125 acres), then, no action shall be taken against such labourer by the Bhumi Prabandhak Samiti or the Collector and he shall be admitted as bhumidhar with non-transferable right of that land under Section 195 and it shall not be necessary for him to institute a suit for declaration of his right as bhumidhar with non-transferable rights in that land.
