Section 123A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
123A. [ Penalty for causing loss, waste or misapplication of money or property of the Gaon Panchayat. [Added by U.P. Act No. 20 of 1954.]
(1)Every member of the [Land Management Committee] shall be liable for the loss, waste or misapplication of any property vested in the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] under this Act, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while a member of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] and a suit for compensation may be instituted against him by a member of the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] residing within the circle with the previous sanction of the prescribed authority or by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.].(2)If the prescribed authority sanctions the institution of a suit under subsection (1), or refuses to grant the sanction, the member aggrieved may, within 30 days of such sanction or refusal, appeal to the State Government or an appellate prescribed authority against the said sanction or refusal.(3)The State Government may institute a suit mentioned in sub-section (1) on its own initiative.]
