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 2] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(ll) in The U.P. Panchayat Raj Act, 1947 (ll)[ "Panchayat area" means the territorial area of a Gram Panchayat declared as such under sub-section (1) of Section 11-F] [Inserted by U.P. Act No. 9 of 1994.];
