Section 127B(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)No Panel Lawyer shall, without the prior sanction of the Land Management Committee accorded by its resolution, enter into any agreement or compromise with reference to or withdraw from, any suit or other proceeding on behalf of a Gaon Sabha.] [Substituted by U.P. Act No. 12 of 1965.]
