Section 2(2) in The U.P. Basic Education Act, 1972
(2)[ Words and expressions used in this Act but not defined shall have the meaning assigned to them in the United Provinces Panchayat Raj Act, 1947, the Uttar Pradesh Municipalities Act, 1916 or the Uttar Pradesh Municipal Corporation Act, 1959, as the case may be.] [Inserted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).]
