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

State of Uttar Pradesh - Subsection

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

(c)The Panel Lawyer shall, when required, give legal opinion and advice free of charge to the Bhumi Prabandhak Samiti of the Gaon Sabhas in regard to the institution, conduct and defence of the cases.