Section 114(2)(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(2)(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)The appointments of Panel Lawyers referred to in clauses (c) to (f) of sub-rule (1), under this clause shall be made by the Government after consideration of the recommendations of the Collector and the District Judge. The appointment of Panel Lawyer referred to in clause (g) of sub-rule (1) under this clause shall be made in consultation with the Advocate General.

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State of Uttar Pradesh - Subsection

Section 114(2)(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952