Section 28 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
28. Property Register of the Gram Sabha [Rule 113, U.P.Z.A. & L.R. Rules].
- Property Register of Gram Sabha shall be kept in B.P.S. Form 1. It shall contain a map of the village prepared by Lekhpal of the area on plain paper, in which land of Gram Sabha marked in different colours shall be shown.Note. - The Bhumi Prabandhak Samiti shall maintain the following records :"(1) Records of all its property in B.P.S. Form 1; (2) Proceedings Book in B.P.S. Form 2; (3) Counterfoil of leases of admission to land in Z.A. Form 59; (4) Counterfoil of leases or licences given by the Bhumi Prabandhak Samiti; (5) Jamabandi of asamis of Gram Sabha in Z.A. Form 62-B; (6) Demand and Collection Register in B.P.S. Form 3; (7) Certificate for recovery of Gram Sabha dues in B.P.S.; Form 3-A; (8) Receipt Books in B.P.S. Form 4; (9) Cash books in B.P.S. Form 5; and (10) Register of Expenditure in B.P.S. Form 6."
