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State of Uttar Pradesh - Section
Section 134 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
134. Register of Cases.
- Every Secretary of the Bhumi Prabandhak Samiti shall maintain register in following form for every Gram Sabha, which will be in three parts. First part will be for the cases under U. P. Zamindari Abolition and Land Reforms Act, 1950 with civil cases. Second part for the cases under U. P. Land Revenue Act, 1901 and the third will be for the cases under U.P. Zamindari Abolition and Land Reforms Rules, 1952. Columns 4 and 8 will be made enough long so that detailed result and description may be written.| Serial Number/ Case number | Name of the village | Names of the Parties | Description of the case | Area involved in the case, its Khasra Numberand land revenue | Date of instituting case | Date of judgment | Result of the case | Special description |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |