Section 25 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(25)"village" means any local area whether compact or otherwise recorded as a village in the revenue records of the District concerned and includes an area which the State Government may, by a general or special order [published in the manner prescribed] [Substituted by U.P Act No. 30 of 1975.] declare to be a village;
