(1)In any suit or other proceedings under this Code, the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] shall be represented -(a)in proceeding before the Collector or in a civil Court, by the District Government Counsel (Revenue);(b)in proceeding before the Commissioner, by the Divisional Government Counsel (Revenue); and(c)in proceeding before the Board or the High Court, by the separate Standing Counsels (Revenue) of Lucknow or Allahabad, as the case may be.
