Section 112 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
112. Duties of the Bhumi Prabandhak Samiti on being defendant.
- In cases, in which Bhumi Prabandhak Samiti is defendant, it will receive copy of plaint and summon. After that Chairman or any member duly authorised shall contact immediately the Tahsil or District Panel Lawyer according to the pendency of the proceeding before Tahsil or District Court with particulars of the cases and latest extracts of khasra and khatauni pertaining to the land in question. The Panel lawyer shall, after obtaining any fresh clarification from the Chairman or Member duly authorised, submit the papers along with his opinion to the Sub-Divisional Officer through the Tahsildar, if the suit or proceeding lies in a Court of Tahsildar or through the Sub-Divisional Officer to the Collector, if the suit or proceeding lies before District Court. In the former case, the Sub-Divisional Officer shall decide as to whether case is to be contested or not, while in the latter case, the Collector has to decide in this connection. The Collector shall decide as to whether suit or proceeding may be instituted or not. If he thinks it proper, he can consult with the Panel Lawyers or District Government Counsel.
