Section 126 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
126. Land Management Committee to carry out orders and directions of the State Government.
(1)[* * *] [The words 'Notwithstanding anything contained in the United Provinces Panchayat Raj Act, 1947', deleted by U.P. Act No. 37 of 1958.]. The State Government may issue such orders and directions to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] as may appear to be necessary for purposes of this Act.(2)It shall be the duty of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] and [its] [Substituted for the word 'their' by U.P. Act No. 37 of 1958.] office-bearers to forthwith carry out such orders and comply with such directions.
