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 Himachal Pradesh - Subsection Section 2(23) in The Himachal Pradesh Panchayati Raj Act, 1994 (23)"office-bearer" means a Member, Pradhan or Up-Pradhan of a Gram Panchayat and a Member, Chairman or Vice-Chairman of a Panchayat Samiti or of a Zila Parishad, as the case may be;
