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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(1)(c) in U.P. Revenue Code Rules, 2016

(c)One District Gram Panchayat Panel Lawyer (Revenue) and one or more Additional District Gram Panchayat Panel Lawyers (Revenue) for each district in respect of revenue cases before the courts of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation, District Deputy Director of Consolidation and Director of Consolidation, whether they hold their court at district headquarters or at any other place within the district. If, there is only District Gram Panchayat Panel Lawyer (Revenue), he will represent all the Gram Panchayats within the district, but where there are one or more Additional District Gram Panchayat Panel Lawyers (Revenue), District Gram Panchayat Panel Lawyer (Revenue) and Additional District Gram Panchayat Panel Lawyer (Revenue) will represent such Gram Panchayats within the district as may be assigned to him by the Government.