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State of Uttar Pradesh - Section

Section 213 in U.P. Revenue Code, 2006

213. State Government to be necessary party in certain cases.

- Subject to the provisions of this Code or the rules made thereunder, the State Government shall be made a party to any suit instituted by or against the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority under this Codes