Section 125(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)The maximum fee payable to the District Government Counsel in appeal in the Court of Additional Magistrate (Judicial) exercising the powers of the Commissioner is Rs. 62.50 per case. However, having regard the time consumed and nature of the questions raised, Collector has to decide finally as to what fee should be paid to the District Government Counsel (Revenue) in each case between Rs. 5.00 and the maximum, i.e. Rs. 62.50 prescribed above for the conduct of the cases of the Gram Sabha. Fees to the District Government Counsel for conducting certain revenue appeals transferred from the Court of Commissioner to the Court of Additional District Magistrate (Judicial) will be paid at the same rate admissible for the cases which is admissible under rules of the Revenue Court Manual. All the revenue cases in Revenue Court and civil cases in Civil Court, which have been arisen out of the U. P. Zamindari Abolition and Land Reforms Act, 1950, and in which either the State of Uttar Pradesh is alone a party or State of Uttar Pradesh and Gram Sabha both are involved and the interest of the Gram Sabha is not involved, will be conducted respectively by District Government Counsel (Revenue) and District Government Counsel (Civil) and their fees and miscellaneous expense will be paid by State Fund. The fees of the Counsel will be debitable to Legal Remembrancer's budget under the appropriate head of account. Miscellaneous legal expenses will be borne by concerned administrative department. In all revenue and civil cases arising out of said Act, in which either Gram Sabha is alone party or Gram Sahba and U.P. State both are parties, but if in fact interest of only Gram Sabha is involved and interest of State is not involved, Court fees and miscellaneous expenses on litigation will be paid by concerned district consolidated fund.
