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State of Uttar Pradesh - Section
Section 572 in The General Rules (Civil), 1957
572. Right of certain persons to practice as Mukhtar in the Kumaun Division.
- The following persons are declared as Mukhtars of the first grade and shall on the renewal of their certificates on payment of the requisite fee be competent to appear, plead and act in any subordinate criminal court or in any civil court presided over by a Munsif, Sub-Divisional Officer or Tahsildar in the Kumaun Division, namely :-| 1. | Sri Harak Singh | Nainital District |
| 2. | Sri Mathura Dutt | Ditto |
| 3. | Sri Jitendra Nath Saxena | Ditto |
| 4. | Sri Shibdatta Pande | Almora District |
| 5. | Sri Mathura Datt Pant | Ditto |
| 6. | Sri Kirti Ballabh Joshi | Ditto. |