Section 114(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)For the conduct of suits, applications and other proceedings, including objections, appeals, revisions, writs and special appeals, by or against the Gaon Sabhas, the following shall be appointed in the manner provided in sub-rule (2) as panel lawyers for the court specified against each :](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.(b)One Tahsil Panel Lawyer (Civil) for each tahsil in respect of civil cases before civil courts, if any, within the tahsil. He will represent all the Gaon Sabhas within the tahsil(c)One District Gaon Sabha Panel Lawyer (Revenue) for each district in respect of revenue cases before the courts of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation and Director of Consolidation, whether they hold their court at district headquarters or at any other place within the district. He will represent all the Gaon Sabhas within the district.(d)One District Gaon Sabha Panel Lawyer (Civil) for each district in respect of civil cases before all the civil courts at district headquarters excluding High Court. He will represent all the Gaon Sabhas within the district.(e)One Divisional Gaon Sabha Panel Lawyer (Revenue) at each divisional headquarters for the courts of the Commissioner and the Additional Commissioner. He will represent all the Gaon Sabhas in the division.(f)One Gaon Sabha Panel Lawyer (Board of Revenue) for the cases of all the Gaon Sabhas within the State before Board of Revenue each at Allahabad and at Lucknow.(g)One Gaon Sabha Panel Lawyer (High Court) for the High Court each at Allahabad and at its Bench at Lucknow.(h)One or more such additional Panel Lawyer referred to in clause (a) to (g) above, if considered necessary, with reference to the work load.
