Section 69 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
69. Damage or Misappropriation of property [Section 122-B and Rule 115-C (2) to (5), U.P.Z.A. & L.R. Act and Rules].
(1)The Chairman or any member or the Secretary of the Bhumi Prabandhak Samiti shall report all cases of damage to, or misappropriation of wrongful occupation of, the property referred to in sub-rule (1) to the Collector praying for recovery of compensation for damage to, or misappropriation of, the property or possession of the land together with damages for wrongful occupation thereof.(2)It shall be the duty of the Lekhpal to report to the Collector through the Tahsildar all cases of wrongful occupation of damage to, and misappropriation of the property vested in, the Gram Sabha as soon as they come to his notice and in any case after the conclusion of Kharif and Rabi Partal every year.(3)The Tahsildar shall satisfy himself in the month of May every year that each Lekhpal has submitted all such reports.(4)The provisions of sub-paras (1) to (3) of this para including Rule 115-C of the above Rules shall mutatis mutandis apply to a local authority in respect of the properties vested in it, including vacant land and land over which it is entitled to take possession, under the Act:Provided that the duty in respect of sub-para (2) above, shall be discharged by such official of the local authority as may be decided upon by the local authority concerned.
