Section 117(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)The State Government shall be made a party in the following classes of suit instituted against the Gram Sabha or the local authority:(a)suits under Sections 59 to 61 and 183 of the U. P. Tenancy Act, 1939 in which cause of action accrued before the date of vesting.(b)suit for the declaration of the rights and/or of recovery of possession by a bhumidhar or sirdar.(c)suits by persons claiming the land or any of the things vested in a Gram Sabha or a local authority under Section 117 of U.P.Z.A. & L.R. Act, 1950.(d)suits, the decision in which is likely to affect the land revenue payable to the State Government.In all such cases, copies of the plaint and summons will continue to be received by the Collector/State Government and in such cases form of defence by the Bhumi Prabandhak Samiti will depend on or controlled by the directions issued by the Collector.
