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

State of Uttar Pradesh - Subsection

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

(h)The Panel Lawyers shall not enter into any agreement or compromise with reference to, or withdraw from, any suit or other proceeding on behalf of a Gaon Sabha without obtaining prior sanction of the Bhumi Prabandhak Samiti, accorded by a resolution, and the 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.