Section 110A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
110A. [ Conduct of correspondence and execution of documents and contracts. Section 128(2)(j). [Substituted by Notification No. 694/I-A-2-1(11)-1970, dated 12-10-1971.]
(1)In the absence of the Chairman of the Land Management Committee, any member of the Committee authorised by him in writing, or in the absence of such authorisation, any member authorised by the Committee under a resolution to this effect, shall be entitled to sign any correspondence, contract or document, and to do all other things necessary for the conduct of suits and proceedings.(2)Agreement or compromise in, or withdrawal from, any suit or proceeding. Section 127-B(4) read with Section 128(2)(k). - Notwithstanding anything in sub-rule (1), the Chairman of the Land Management Committee or the member so authorised by the Chairman or the Committee shall not admit a claim or enter into a compromise or an agreement with the opposite-party in any suit or proceeding, or withdraw any suit or proceeding without obtaining prior permission of the Assistant Collector in-charge of the sub-division or the Tahsildar, not being the presiding officer of the court in which the suit or proceeding is pending. An application admitting a claim or incorporating a compromise or an agreement or for the withdrawal of the suit or proceedings shall be accompanied with the order, duly scaled with the seal of the office of the Assistant Collector in-charge of the sub-division or the Tahsildar, as the case may be. Where the aforesaid application or a written statement compromising or admitting a claim in whole or in part or the application for the withdrawal of the suit or proceeding is not accompanied with an authentic order of the Assistant Collector in-charge of the sub-division or the Tahsildar, as the case may be permitting the compromise or admission of the claim or withdrawal of the suit or proceeding, the same shall be deemed to be without authority and shall not be taken notice of by the panel lawyer or the court, who shall in such a case call for a fresh and duly authorised application or written statement within a period of thirty days, and intimation of this direction shall be given to the Assistant Collector in-charge of the sub-division or the Tahsildar, as the case may be.]
