Section 114(4)(g) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(g) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(g)Other duties of the Panel Lawyers and the control of the Collector, the Commissioner, the Secretary Board of Revenue or the Government, as the case may be, over them shall be governed by the instructions regarding conduct of Gaon Sabha litigation issued in G.O. No. 2240-AZ/IA-1165-1954, dated August 20, 1958 or such other instructions as may be issued by the Government from time to time.

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State of Uttar Pradesh - Subsection

Section 114(4)(g) in U.P. Zamindari Abolition and Land Reforms Rules, 1952