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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(4) in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962 (4)Each Committee shall nominate an officer of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to work as a non-member secretary of the Committee.
