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(14) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (14)"District Magistrate" means the District Magistrate appointed under [Section 20 of the Code of Criminal Procedure, 1973] [Substituted by U.P. Act No. 9 of 1994.]
