Section 136 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
136. Cases of the Gram Sabha to be taken at the fix date.
- The Civil Panel Lawyers or District Government Counsel can easily do the work of various cases of Gram Sabha in Civil Court because the number of Civil Courts and civil suits are usually not in excess. The number of revenue courts at the headquarters of district is quite large and revenue suits and applications are large in number. Consequently, Revenue Panel Lawyers find it difficult to attend the Court daily. However, Collector can solve this difficulty by ordering that every Court will take up the cases of Gram Sabha at the fixed date/ so that Revenue Panel Lawyer can attend one or two Courts in each and every date for the cases of all Gram Sabhas conveniently.
