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 1] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(21) in Uttarakhand Panchayati Raj Act, 2016 (21)"District Magistrate" means the district magistrate appointed under section 20 of the Code of Criminal Procedure, 1973;
