Section 103(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)In a case, which arises in two courts, both revenue and civil, the Revenue panel lawyer will do pairvi of the case in the Revenue Court and civil panel lawyer in the Civil Court. [Vide G.O. No. 8425/I-A-1165-1954, dated 31st July, 1956].
