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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(2)The panel lawyer may appear, plead and act without any written authority on behalf of any Gram Sabha, the area for which he is appointed, before any court in any suit or other case, of which he has charge by or against Gram Sabha.