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 5] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(g) in The U.P. Panchayat Raj Act, 1947 (g)"Gram Sabha" means a body established under Section 3, consisting of persons registered in the electoral rolls relating to a village comprised within the area of a Gram Panchayat;
