Section 72(1)(f) in U.P. Revenue Code Rules, 2016

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(1)(f) in U.P. Revenue Code Rules, 2016

(f)One or more Standing Counsel (Board of Revenue) for the cases of all the Gram Panchayats within the State before Board of Revenue each at Allahabad and at Lucknow. If, there is only one Standing Counsel (Board of Revenue), he will represent all the Gram Panchayats within the State, but where, there are more than one Standing Counsel (Board of Revenue), each Standing Counsel (Board of Revenue) will represent all the Gram Panchayats within the District/s or Division/s as may be assigned to him by the Government.

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State of Uttar Pradesh - Subsection

Section 72(1)(f) in U.P. Revenue Code Rules, 2016