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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(4) in U.P. Revenue Code, 2006

(4)No [Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti] [Substituted 'Gram Sabha, Panchayat or Bhumi Prabandhak Samiti' by U.P. Act No. 4 of 2016, dated 11.3.2016.], Panchayat or Bhumi Prabandhak Samiti shall engage any legal practitioner other than one appointed under this section without prior permission of the Collector.