Section 34(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)"Freedom-Fighter" means an inhabitant of Uttar Pradesh who is certified by the Collector to have participated in the national struggle for freedom during the period between 1930 and 1947 and who, in connection with such participation, is similarly certified to have-(a)undergone a sentence of imprisonment for a period of at least two months ; or(b)been in jail for a period of at least three months by way of preventive detention or as an under trial; or(c)been subjected to at least ten stripes in execution of a sentence of whipping; or(d)been declared an absconding offender; or(e)suffered a bullet injury;and includes a person who was involved in the Peshawar-Kand or who was recognised members of the Indian National Army or former Indian Independence League; but does not include a person who was granted pardon on account of his tendering apology or expressing regret for such participation; and
