Section 114(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)One Tahsil Panel Lawyer (Revenue) for each tahsil in respect of revenue cases before the court of Tahsildar or before a Consolidation Officer whether they hold their court at tahsil headquarters or at any other place within the tahsil. He will represent all the Gaon Sabhas within the tahsil.

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State of Uttar Pradesh - Subsection

Section 114(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952