Section 132 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
132. Procedure of documents in the case of being defendant.
- In such cases, in which Gram Sabha or Bhumi Prabandhak Samiti is a party, Panel Lawyers will adopt the same procedure for inspection and obtaining copies of papers and summoning the records, as the District Government Counsel adopted in Government cases. Immediately after the case being decided, copies of the documents obtained on behalf of the Gram Sabha by Panel Lawyer will be entrusted to the Chairman of the Bhumi Prabandhak Samiti along with copies of judgments received by them. The Revenue Assistant or Tahsildar clerk incharge of litigation will obtain necessarily these documents and shall be sent them to the Chairman of the Bhumi Prabandhak Samiti through S.D.O. or Tahsildar for safe custody. Copies of the judgments obtained by Secretary of the Bhumi Prabandhak Samiti (i.e. lekhpal) will be kept in a Guard File subsidiary to the register of litigation cases. [Vide sub-para (6) of Para 1 of G.O. No. 5777/VII-B-F-1239-53, dated 30th March 2954].
