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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(2)(b) in U.P. Revenue Code Rules, 2016

(b)Unless otherwise directed by the Government in any particular case or cases, a Government Counsel appointed by the Government to conduct suits for or against the Government in the revenue courts at district headquarters shall be deemed to have been appointed by the Government as District Gram Panchayat Panel Lawyers (Revenue) for the district under clause (c) of sub-rule (1). Similarly, a Government Counsel appointed by the Government to conduct cases for or against the Government before the Civil Courts at the District Headquarters or before the court of Commissioner/Additional Commissioner or the Board of Revenue or before the High Court shall be deemed to have been appointed respectively by the Government as District Gram Panchayat Panel Lawyer (Civil), Divisional Gram Panchayat Panel Lawyer (Revenue), Standing Counsel(Board of Revenue) and the Standing Counsel (Revenue).