Section 72(1)(g) in U.P. Revenue Code Rules, 2016

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(1)(g) in U.P. Revenue Code Rules, 2016

(g)One or more Standing Counsel (Revenue) for the High Court each at Allahabad and at its Bench at Lucknow. If, there is only one Standing Counsel (Revenue) for the High Court at Allahabad and one Standing Counsel (Revenue) for the Lucknow Bench, he will represent all the Gram Panchayats within the High Court at Allahabad and the Lucknow Bench respectively, but where there are more than one Standing Counsel (Revenue), each Standing Counsel (Revenue) will represent all the Gram Panchayats within such District/s or Division/s as may be assigned to him by the Government.

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State of Uttar Pradesh - Subsection

Section 72(1)(g) in U.P. Revenue Code Rules, 2016