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

State of Uttar Pradesh - Subsection

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

(b)Unless otherwise directed by the Government in any particular case or cases, a Government Counsel appointed by the Government to conduct suits for or against the Government in the revenue courts at district headquarters shall be deemed to have been appointed by the Government as District Gaon Sabha Panel Lawyer (Revenue) for that district under clause (e) of sub-rule (1). Similarly, a Government Counsel appointed by the Government to conduct cases for or against the Government before the Civil Courts at the district headquarters or before the Court of Commissioner/and Additional Commissioner or the Board of Revenue or before the High Court shall be deemed to have been appointed respectively by the Government as District Gaon Sabha Panel Lawyer (Civil), Divisional Gaon Sabha Panel Lawyer (Revenue), Gaon Sabha Panel Lawyer (Board of Revenue) and the Gaon Sabha Panel Lawyer (High Court).