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[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)No Panel Lawyer shall institute, contest or conduct any case unless he is authorized to do so by the Sub-Divisional Officer, or the Collector, or the Board of Revenue or the Government, as the case may be. He will also be under a disability to appear in any case against a Gaon Sabha except with the permission of the Government or the Collector of the district in which the Gaon Sabha is situate. This permission may be granted if there is no conflict of interest between the party for which he appears and the Gaon Sabha.