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State of Uttar Pradesh - Section
Section 133 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
133. Suits, cross-suits or notice to be kept.
- Civil Panel Lawyer or where there is no Panel Lawyer, District Government Counsel (Civil) and Tahsil Panel Lawyer will send a bimonthly progress report in respect of the litigation work done by each of them in the following from to the Collector through Sub-Divisional Officer-| Description | Previous balance | Received during the two months | Total for the disposal | Disposal | Balance at the end of two months | Remarks | |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | |
| 1. | Notices under Section 80, C.P.C. | ||||||
| 2. | Suit against the Bhumi Prabandhak Samiti | ||||||
| 3. | Suit by the Bhumi Prabandhak Samiti | ||||||
| 4. | Appeals by the Bhumi Prabandhak Samiti | ||||||
| 5. | Appeals against Bhumi Prabandhak Samiti |