Section 343A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
343A. [ State Government to be a party in suits by or against the Gaon Sabha or local authority. [Added by U.P. Act No. 20 of 1954.]
- Notwithstanding anything in any law if the State Government so prescribes it shall be made a party in any suit or class of suits instituted by or against the [Gaon Sabha] or local authority under this Act [* * *] [Omitted by U.P. Act No. 21 of 1962.].
