Section 117(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)In revenue suits filed under the provisions of U. P. Zamindari Abolition and Land Reforms Act, 1950 and Rules made thereunder, in which State Government is a party, decision will be taken on the grounds mentioned in above sub-para (2), whether the suit is contested or not. In cases, in which District Government Counsel (Revenue) and Special Officer agreed upon, they will follow action accordingly. In cases, in which D.G.C. (Revenue) and Special Officer differ in opinion, District Officer will refer the matter to the Government in Revenue Department, if his opinion is different from that of Government Counsel (Revenue).
