Section 2(11) in The U.P. Government Estates Thekedari Abolition Act, 1958
(11)the words and expressions "cess", "hereditary rights", "hereditary tenant", "Rent", "tenant" and "Sayar" shall have the meaning assigned to them in the U.P. Tenancy Act, 1939 [and the expression 'ceiling area' shall have the meaning assigned to it in the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960, as amended from time to time] [In clause 11, at the end, comma substituted for full stop and thereafter above words inserted by U.P. Act No. 28 of 1970, Section 3, (w.e.f. 20-6-1964).].
