Section 120 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
120. Agreement or compromise or withdrawal from suit, etc. [Rule 110-A (2), U.P.Z.A. & L.R. Rules].
- The Chairman of the Bhumi Prabandhak Samiti or the member so authorised by the Chairman or the Samiti shall not admit a claim or enter into a compromise or an agreement with the opposite-party in any suit or proceeding, or withdraw any suit or proceeding without obtaining prior permission of the Assistant Collector-in-charge of the Sub-Division or the Tehsildar, not being the presiding officer of the Court, in which the suit or proceeding is pending.
