Section 110AAA in U.P. Zamindari Abolition and Land Reforms Rules, 1952
110AAA.
In all eases where a member or a Chairman of a Land Management Committee is a party in a suit or proceeding against the Land Management Committee 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 the litigation.
