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State of Uttar Pradesh - Section

Section 76 in U.P. Revenue Code Rules, 2016

76. Duties of Counsels (Sections 72 and 73).

- No Counsel specified in sections 72 and 73 shall enter into any agreement or compromise with reference to or withdraw from any suit or proceeding on behalf of the Gram Sabha, Gram Panchayat or Samiti, unless the provisions of section 62 are complied with.