Section 105(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)Generally, Collector shall only in those cases, which can be of special intricacy or in which it can be apprehended that panel lawyer will collude with opposite party, grant permission to engage a lawyer other than the Panel Lawyer. [Vide sub-para (3) of Para 1 of G.O. No. C-5777/ VII-B-F-1239-53, dated 30th March, 1954].
