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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(2)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(e)Where any additional Panel Lawyer is appointed under clause (h) of sub-rule (1), the charge of cases to be attended to by the Panel Lawyer and each of the additional Panel Lawyers in terms of sub-section (2) of Section 127-B shall be clearly specified as the case may be by the Collector, the Commissioner, the Secretary, Board of Revenue or the Government under intimation to the courts concerned. The additional Panel Lawyer will, however work under the supervision of the Panel Lawyer subject to the overall control of the Collector, the Commissioner, the Secretary, Board of Revenue, or the Government, as the case may be.