Section 2(6) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(6)"Kshettra Panchayat" means any Kshettra Panchayat [incorporated] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).] under Section 5 and shall include any Committee, Member, Officer or Servant of the Kshettra Panchayat authorised or required under this Act to exercise any power or perform any duty or function of the Kshettra Panchayat under this Act [and "Kshettra Panchayat" shall mean a Kshettra Panchayat established under this Act as it stood before its amendment by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).]
