Section 28B(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)In all suits and proceedings in which a Gaon Samaj is a party the Gaon Sabha constituted for the area of the said Gaon Samaj shall be and be deemed to be substituted for the Gaon Samaj's party and shall be entitled to take all such action as it would have been entitled to take if it had been a party to the suit or proceeding from the very beginning."Section 117AFor the existing section substitute the following :"117A. Vesting of certain land in local authorities. - (1) Notwithstanding anything contained in Section 117, the State Government may, by notification in the official Gazette, declare that, as from the date to be specified, a thing specified in clauses (i) to (vii) of the said section which had in any village, vested in the State under this Act shall vest in any other local authority' established for the whole of such village.
