Section 114(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)Notwithstanding anything contained in clauses (b) and (c) the Government may appoint a counsel other than the Government Counsel referred to in clause (b) above as Panel Lawyer under clauses (c) to (g) of sub-rule (1) for the Gaon Sabha cases.

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State of Uttar Pradesh - Subsection

Section 114(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952