Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(24) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (24)"Judge" means the District Judge and includes any other Subordinate Civil Judicial Officer named or designated by the District Judge in this behalf;
