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

State of Uttar Pradesh - Subsection

Section 2(h) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(h)"law" includes any Ordinance, Order, Bye-Law, Rule, Regulation Notification, Custom or Usage having the force of law in the Pargana, on the date immediately preceding the date of commencement of Chapter I of this Act;