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

State of Uttar Pradesh - Subsection

Section 2(j) in U.P. Area Development Act, 1976

(j)"landholder" means a person in actual possession of the land, whether as an owner or a tenant or sub-tenant or as mortgagee in possession or licensee or otherwise, and includes person who is likely to benefited by land development and the expression "land holding" shall be construed accordingly;