Section 7 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
7.
In every suit or proceeding (not being a suit or proceeding stayed or abated under the provisions of Rule 4 or 5) under the U.P Land Revenue Act, 1901, or the U.P. Tenancy Act, 1939, pending on the date of vesting, in which an intermediary is a party, whether as plaintiff or defendant, the court may, where it considers it necessary in order to enable it effectually and completely to adjudicate upon and settle all questions involved in the suit or proceeding, order the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] to be joined as a party.
