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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(5) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(5)[ "Corporation" means a statutory corporation, that is to say, a corporation established by or under an Uttar Pradesh Act or a Central Act] [Substituted by U.P. Act No. 20 of 1976 and shall be deemed always to have been substituted.];