Section 2(17) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(17)[ (a) "Municipality", "Municipal Board" and "Notified Area" shall have the meanings assigned to them under the U.P. Municipalities Act, 1916 (U.P. Act II of 1916); [Substituted by Section 2 of U.P. Act 2 of 1963.](b)"Town Area" shall have the meaning assigned to it under the U.P. Town Areas Act, 1914 (U.P. Act II of 1914);(c)"Cantonment" and "Cantonment Board" shall have the meanings assigned to them under the Cantonments Act, 1924 (U.P. Act II of 1924);(d)"Notified Area Committee" or "Committee for a Notified Area" means a Committee constituted under Section 338 of the U.P. Municipalities Act, 1916 (U.P. Act II of 1916);(e)"Town Area Committee" or "Committee for a Town Area" means a Committee established under Section 5 of the U.P. Town Areas Act, 1914 (U.P. Act II of 1914);]
