Section 115K in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115K. [ [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
If on the report of the Assistant Collector incharge of the sub-division [or the District Collection Officer] the Collector is satisfied, that the Land Management Committee has failed persistently without reasonable cause or excuse to discharge the duties or perform the functions imposed or assigned to it under the Act, or the rules framed thereunder, or has persistently disregarded the directions given to it by the Assistant Collector [or the District Collection Officer] [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1655.] either on the result of inspections or otherwise, he may [take action against the Committee under Section 127 under the powers delegated to him in Notification No. 6374/I-A-1192-53, dated May 13, 1954.] [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.] When such action is taken by the Collector, he shall submit immediately a report to the Land Reforms Commissioner and the Government in the Revenue (A) Department.]
