(h)"Gram Panchayat" means the Gram Panchayat [constituted] under Section 12;](hh)[ "Finance Commission" means the Finance Commission constituted under Article 243-1 of the Constitution; [Inserted by U.P. Act 9 of 1994.](hhh)"Kshettra Panchayat" shall have the meaning assigned to it under Clause (6) of Section 2 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961.]
