Section 117(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)In cases, in which State is also party and whether the cases are of civil nature or revenue nature, Collector will decide whether District Government Counsel or Gram Sabha Panel Lawyer should appear on both sides according to the importance of the case. But both the counsels should be engaged. At first Collector should consult Panel Lawyers of concerned Gram Sabha and if case is of extra-ordinate importance, he should consult District Government Counsel. If this is of special importance, District Government Counsel should appear himself in both the Courts on behalf of the State and Gram Sabha and in the remaining cases Gram Sabha Panel Lawyer must oppose on behalf the State.In appellate revenue courts and civil courts, the Board of Revenue and High Court only one counsel should be engaged on behalf of the State and Gram Sabha both and in no case two counsels must be engaged.
