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[Cites 0, Cited by 0] [Section 115C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)It shall be the duty of the Land Management Committee to preserve or protect from damage, misappropriation and wrongful occupation, all properties vested in it under Section 117, including vacant land and land over which it is entitled to take possession under the Act and to manage and maintain all such property and land in its possession.