Section 2(h) in Uttar Pradesh Rural Housing Board Act, 1983
(h)"rural area" means the area of a district excluding -(i)every city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959,(ii)every municipality as defined in the United Provinces Municipalities Act, 1916,(iii)every notified area as defined in the United Provinces Municipalities Act, 1916,(iv)every town area declared and defined under the United Provinces Town Areas Act, 1914,(v)area declared as "development area" under section 3 of the Uttar Pradesh Urban Planning and Development Act, 1973,(vi)area covered by any housing or improvement scheme under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.(vii)area covered by any housing or improvement scheme under any other enactment;
