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

State of Uttar Pradesh - Subsection

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

(e)One or more Divisional Gram Panchayat Panel Lawyers (Revenue) at each divisional headquarter for the courts of the Commissioner and the Additional Commissioner. If, there is only one Divisional Gram Panchayat Panel Lawyer (Revenue), he will represent all the Gram Panchayats within the division, but where, there are more than one Divisional Gram Panchayat Panel Lawyers (Revenue), each Divisional Gram Panchayat Panel Lawyer (Revenue) will represent all the Gram Panchayats within such district or districts as may be assigned to him by the Government.