Section 110B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
110B. [ [Added by Notification No. 1214/1-A-1056-1954, dated 09.04.1955.]
The State Government shall be made a party in the following classes of suit instituted against the [Gaon Sabha] or the local authority :(a)Suit under Sections 59 to 61 and 183 of the U.P. Tenancy Act, 1939 in which cause of action accrued before the date of vesting.(b)Suits for the declaration of the rights and/or of recovery of possession by a bhumidhar or sirdar.(c)Suits by persons claiming the land or any of the things vested in a [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] or a local authority under Section 117.(d)Suits the decision in which is likely to affect the land revenue payable to the State Government.]
