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(20) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (20)"Prescribed Authority" means any person or authority notified by the State Government in the Gazette as prescribed authority for any purpose under this Act;
