Section 118 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
118. Action against criminal cases.
(1)In criminal cases, Chairman, Vice-Chairman and Secretary of the Bhumi Prabandhak Samiti or duly authorised agent may file report in police station and police will take necessary action in cognizable offence. [Vide G.O. No. 24-G/5-629-69, dated 8th November, 1969].(2)Special attention should be given in those cases, in which trespasser has re-entered on the land and other property vested in the Gram Sabha and the report should be filed specially under Section 447 of the I.P.C. for rigorous actions. In the special cases, criminal proceedings under Section 447 of Indian Penal Code, 1860, can be resorted in accordance with the provisions of Criminal Laws (Amendment) Act, 1961. In such cases, after service of notice on the trespasser for vacating land within the specified time for the first trespass on the Land of Gram Sabha, criminal proceeding can be initiated. In all cases, when the crime has been established under Section 456 of the Criminal Procedure Code, 1973 application should be presented to take possession [Vide G. O. No. 287-R/1-A-2040-56, dated 26 July, 1956 and B.O. No. 2465-629-69, dated 8th November, 1969].Plaint, Written Statement, Application and Agreement
