Section 114(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 114(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(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

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State of Uttar Pradesh - Subsection

Section 114(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952