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 12] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(q) in The U.P. Panchayat Raj Act, 1947 (q)[ "Prescribed Authority" means - [Substituted by U.P. Act No. 33 of 1961.]
