Section 128(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of foregoing power, such rules may provide for-(a)[* * *] [Deleted by U.P. Act No. 33 of 1961.](aa)[ the manner in which and the authority by which compensation to be paid under [sub-section (6) of Section 117] [Added by U.P. Act No. 20 of 1954.] shall be assessed and paid;](b)the terms and conditions under which hats, bazars, melas, private ferries or water channels may be transferred from the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] to the [Zila Parishad] [Substituted by U.P. Act No. 35 of 1976.] or any other authority in accordance with Section 119;(c)[ the procedure for recovery of compensation or possession of the land together with damages:] [Inserted by U.P. Act No. 35 of 1976 and shall be deemed always to have been inserted.](d)the manner and the procedure for the discharge of its duties, performance of its functions and exercise of its powers by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(e)the procedure for allotment of land under Section 112-C;(ee)the terms and conditions on which land allotted under Section 122-C or land referred to in Section 123 shall be held;(f)the matters on which and the manner in which directions may be issued by the State Government under Section 126 to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(g)the procedure and the proceedings relating to the alternative arrangement for carrying on the functions and duties of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] under Section 127;(h)the procedure and the form for the maintenance of books of accounts and other registers and statements for purposes of this chapter;(i)[ [* * *] [Deleted by U.P. Act No. 33 of 1961.];(j)the conduct of correspondence and execution of documents and contracts by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] for purposes of this Act;(k)the conduct and prosecution of suits and proceedings by or against the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(kk)[ the summary procedure for determination of damage to and encroachment upon land and things vested in the [Gaon Sabha] [Added by U.P. Act No. 20 of 1959.], removal of encroachment and assessment and payment of compensation for the damage;](l)the guidance generally of a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] or any Government Officer in any matter connected with the carrying out of the provisions of this chapter; and(m)the matters which to be and may be prescribed under this chapter.
