Section 121 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
121. Competency of admitting a claim [Rule 110-A (2), U.P.Z.A. & L.R. Rules].
- An application admitting a claim or incorporating a compromise or an agreement or for the withdrawal of the suit or proceedings shall be accompanied with the order, duly sealed with the seal of the office of the Assistant Collector-in-charge of the subdivision or the Tahsildar, as the case may be. Where the aforesaid application or a written statement compromising or admitting a claim in whole or in part or the application for the withdrawal of the suit or proceeding is not accompanied with an authentic order of the Assistant Collector-in-charge of the sub-division or the Tahsildar, as the case may be, permitting the compromise or admission of the claim or withdrawal of the suit or proceeding, the same shall be deemed to be without authority and shall not be taken notice of by the panel lawyer of the Court, who shall in such a case call for a fresh and duly authorised application or written statement within a period of thirty days, and intimation of this direction shall be given to the Assistant Collector-in-charge of the sub-division or the Tahsildar, as the case may be.
