Section 115(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)A large number of notices under Section 80, C.P.C. are received in the cases of Gram Sabha, in which the State is party. After consulting the Panel lawyers or District Government Counsel, the Collector has to decide as to whether case, when filed, should be contested or not. The communication of the decision shall be given to the concerned Gram Sabha through the concerned Tahsildar as to which cases are to be contested by which it can be known that as to on which cases the Chairman has to contest.For this purpose, the Revenue Assistant will prepare a separate list of cases, which are to be contested and of those cases, which are not to be contested, every month Tahsilwise by the 3rd of the following month and this shall be sent to the Tahsildar concerned by the 5th day of the month. After that concerned Tahsildar shall send information to the Chairman of the Bhumi Prabandhak Samiti, so that on receiving summon and notice for instituting the case one should not have to rush to Penal lawyer of Tehsil or district headquarters unnecessarily.
