Section 115C(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)It shall be the duty of the Lekhpal to report to the Collector through the Tahsildar all cases of wrongful occupation or damage to and misappropriation of property vested in the Gaon Sabha as soon as they come to his notice and in any case after the conclusion of Kharif and Rabi Partal every year.
