Section 28B(1) in The U.P. Panchayat Raj Act, 1947
(1)The Bhumi Prabandhak Samiti,shall for and on behalf of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] be charged with the general management and control of all property referred to in Section 28-A including -(a)the settling and management of land but not including the transfer of any property for the time being vested in the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] under Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or under any other provision of that Act;(b)the preservation, maintenance and development of forests and trees;(c)the maintenance and development of abadi sites and village communications;(d)the management and development of hats, bazars and melas;(e)the maintenance and development of fisheries and tanks;(f)the rendering of assistance in the consolidation of holdings;(g)the conduct and prosecution of suits and proceedings by or against the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] relating to or arising out of the functions of Samiti;(h)the performance of functions specifically assigned to the Bhumi Prabandhak Samiti under the U.P. Zamindari Abolition and Land Reforms Act, 1950 or any other enactment; and(i)any other matter relating to such management, preservation and control as may be prescribed;and may exercise all powers of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] necessary for or incidental to the discharge of such duties.
