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[Cites 0, Cited by 1] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(iii) in The Code of Criminal Procedure, 1973

(iii)the words "officer employed in connection with the affairs of the village" means a member of the panchayat of the village and includes the headman and every officer or other person appointed to perform any function connected with the administration of the village.