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[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(1)(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)One District Gaon Sabha Panel Lawyer (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 and Director of Consolidation, whether they hold their court at district headquarters or at any other place within the district. He will represent all the Gaon Sabhas within the district.