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State of Uttar Pradesh - Section

Section 272 in The General Rules (Criminal), 1977

272. Definition of civil prisoner. - The term 'civil prisoner' includes-

(1)a judgment-debtor confined under a warrant in execution of a decree of a Civil Court;
(2)a revenue-defaulter detained in custody under Section 148 of the U. P Land Revenue Act (III of 1901): and
(3)generally any prisoner other than a criminal prisoner or a detenu.