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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(11) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(11)"Zila Panchayat" [means] [Substituted by U.P. Act No. 9 of 1994.] a Zila Panchayat [incorporated] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).] under Section 17 and shall include any committee and any member, officer or servant of the Zila Panchayat, authorised or required under this Act to exercise any power or perform any duty or function of the Zila Panchayat under this Act, [and 'Zila Panchayat' shall mean a Zila Panchayat established under this Act, as it stood before its amendment by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).]