Section 116(1)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 116(1)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(B)According to the amendment in the Rules of the Court, 1952 [See Allahabad High Court Rules], Volume 1, Chapter 9, Rule 22, Gram Sabha counsels appointed at the Allahabad High Court and its bench Lucknow, instead of Chief Standing Counsel, the Advocates of Gram Sabha appointed by Allahabad and Lucknow High Courts will receive notices or copies of writ petitions and appeals filed relating to Gram Sabha or Bhumi Prabandhak Samiti, and the concerned District Officer will send copies of writ petitions or appeals to the D.G.C. who shall send those writs, etc. within 14 days of receipt thereof, particulars of the case to the Government in Revenue Section 7 Anubhag along with the opinion of Government Counsel and his specific recommendations. He will, on obtaining the orders of the Government, send well acquainted person with the facts of the case along with relevant records and requisite money for miscellaneous expenses to the Gram Sabha counsel at the High Court for filing of counter-affidavit. [Vide Government's Circular No. 88/10/73 (402)-Rajasva-7, dated 4th December, 1973 and U.O. No. 400/I-D-68, dated 21st January, 1969].

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State of Uttar Pradesh - Subsection

Section 116(1)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual