Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 102 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

102. Suit against Bhumi Prabandhak Samiti [Rules 110-AAA, U.P.Z.A. & L.R. Rules].

- In all cases, where a member or a Chairman of the Bhumi Prabandhak Samiti is a party in a suit or proceeding against the Bhumi Prabandhak Samiti, it shall, by a resolution to the effect, entrust a member other than the one or the Chairman, as the case may be, involved in the suit against it with the conduct of litigation.Panel Lawyer of Gram Sabha