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 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(30) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (30)"Public Servant" means a Public Servant as defined in Section 21 of the Indian Penal Code, 1860 (Act XLV of 1860);
