Section 162 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
162. Definition.
- For the purposes of this Chapter -(a)"Appropriate Authority" shall mean the Kshettra Panchayat if the subject comes within the functional jurisdiction of the Kshettra Panchayat and the Zila Panchayat in other cases;(b)"Kshettra Panchayat" shall, in relation to any part of the rural area including controlled rural area, mean the Kshettra Panchayat exercising jurisdiction in such part.
