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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2)(xiii) in U.P. Revenue Code, 2006

(xiii)The procedure for appointment of legal practitioners in litigation relating to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or a Bhumi Prabandhak Samiti, and the terms and conditions of such appointment;