In this Act, unless there is an anything repugnant in the subject or context: -[***] [Omitted '(a) 'Nyaya Panchayat' means a Nyaya Panchayat established under Section 42 and includes a bench thereof;' by U.P. Act No. 6 of 2017.](b)"Adult" means a person who has attained the age of twenty-one years;(bb)[ "Backward classes" means the backward classes of citizens specified in Schedule-1 of the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994] [Added by U.P. Act No. 9 of 1994.];[***] [Omitted 'clause (c) and (d)' by U.P. Act No. 6 of 2017.](e)"Collector" or 'District Magistrate' or 'Sub-Divisional Magistrate' with reference to a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], means the Collector District Magistrate or Sub-Divisional Magistrate of the district or the subdivision, as the case may be, in which such [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] is constituted; [and shall respectively include Additional Collector, Additional District Magistrate and Additional Sub-Divisional Magistrate] [Added by Section 2(1) of U.P Act No. 19 of 1957.];(ee)[ "Electoral Registration Officer" means an officer designated or nominated as such by the State Election Commission in consultation with the State Government for preparing and revising the electoral rolls in a district; [Inserted by U.P Act No. 12 of 2004 (w.e.f. 05.07.2004).](eee)"Assistant Electoral Registration Officer" means a person appointed as such by the Electoral Registration officer for one or more Panchayat areas,](f)[ "Zila Panchayat" shall have the meaning assigned to it under Clause (11) of Section 2 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961; [Substituted by U.P. Act No. 9 of 1994.](g)"Gram Sabha" means a body established under Section 3, consisting of persons registered in the electoral rolls relating to a village comprised within the area of a Gram Panchayat;(h)"Gram Panchayat" means the Gram Panchayat [constituted] under Section 12;](hh)[ "Finance Commission" means the Finance Commission constituted under Article 243-1 of the Constitution; [Inserted by U.P. Act 9 of 1994.](hhh)"Kshettra Panchayat" shall have the meaning assigned to it under Clause (6) of Section 2 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961.](i)[* * *] [Deleted by U.P. Act No. 17 of 1990.](j)[omitted] [Omitted by Section 3(3) of U.P. Act No. 2 of 1955.][***] [Omitted '(k) 'Munsif' and 'Judicial Magistrate', with reference to a Nyaya Panchayat, mean the Munsif or the Magistrate, as the case may be, having local jurisdiction in respect of civil or criminal cases respectively, in the circle of such Nyaya Panchayat;' by U.P. Act No. 6 of 2017.](kk)[ "State Election Commission" means the State Election Commission referred to in Article 243-K of the Constitution] [Substituted by U.P Act No. 9 of 1994.];(kkk)[ "Mukhya Nirvachan Adhikari (Panchayat)" means an Officer of the State Government appointed, designated or nominated as such by the State Election Commission in consultation with the State Government] [Inserted by U.P. Act No. 21 of 1995.];(l)"Population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(ll)[ "Panchayat area" means the territorial area of a Gram Panchayat declared as such under sub-section (1) of Section 11-F] [Inserted by U.P. Act No. 9 of 1994.];(m)[* * *] [Omitted by Section 3(d) of U.P Act No. 37 of 1978.](mm)"Public Property" and "Public Land" means any public building, park or garden or other place to which for the time being the public have or are permitted to have access whether on payment or otherwise;(n)"Public Servant" means public servant as defined in Section 21 of the Indian Penal Code, 1860;(o)"Public Street" means any road, street, bridge, lane, square, court, alley or passage which the public has right to pass along and includes on either side the drains or gutters and the land up to the defined boundaries of any abutting property, notwithstanding any projection over such land or any verandah or other superstructure but does not include any such road, street, bridge, lane, square, court, alley or passage owned, maintained or repaired by the State Government or any other local authority;(p)"Prescribed" means prescribed by this Act or rules made thereunder;(q)[ "Prescribed Authority" means - [Substituted by U.P. Act No. 33 of 1961.](i)for the purposes of the provisions of this Act mentioned in Schedule III of the [Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961], the [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] or the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.], as may be specified in column 3 of that Schedule; and(ii)in respect of any other provisions of this Act, the authority notified as such by the State Government whether generally or for any particular purpose;][***] [Omitted 'clause (r)' by U.P. Act No. 6 of 2017.](s)"Civil Case" means a civil suit triable by a Nyaya Panchayat;(ss)[ "Sub-Divisional Officer" includes an Additional Sub-Divisional Officer designated or appointed as such by the appropriate authority] [Inserted by U.P. Act No. 19 of 1957.];(t)"Village" means any local area, recorded as a village in the revenue records of the district in which it is situate, and includes any area which the State Government may, by general or special order, declare to be a village for the purposes of this Act;(u)[* * *] [The word 'Tenant' omitted by U.P. Act No. 2 of 1955.](v)[* * *] [Tire word 'Public land or common land' omitted by U.P. Act No. 2 of 1955.](w)[* * *] [Omitted by U.P. Act No. 37 of 1978.](x)["Bhumi Prabandhak Samiti" means a Bhumi Prabandhak Samiti established or deemed to be established under Section 28-A] [Inserted by U.P. Act No. 33 of 1961.]
