Section 119(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Procedure to take part in litigation.- In such cases, in which the Bhumi Prabandhak Samiti takes part in litigation, Chairman will sign on plaint and written statement on its behalf and will make necessary arrangement for its successful prosecution. [Vide Sub-paras (7) and (9) of Para 1 of G.O. No. 5777/VII-B/F-1239-53, dated 30th March, 1954-See Section 128 (2) (h) and Rule 110-A, U.P.Z.A. & L.R. Act and Rules].
