Section 127B(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)A Panel Lawyer may, subject to the provisions of sub-section (4), appear, plead and act, without any written authority on behalf of any Gaon Sabha of the area for which he is appointed, before any Court in any suit or other case, of which he has charge, by or against the Gaon Sabha.
