73. Representation of [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
(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.(2)Nothing in this Chapter shall preclude the State Government or the Collector from appointing special Counsel for the conduct of any suit or proceeding to which any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] is party on such terms and conditions as may be prescribed.
