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[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)It shall also be the duty of the Panel Lawyer to bring to the notice of the Collector, of the Sub-Divisional Officer all cases in which he is satisfied that the Chairman, the Vice-Chairman, the Secretary or any other member of the Bhumi Prabandhak Samiti has colluded with the opposite party or has not taken due interest in the pairvi or conduct of the case.