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State of Uttar Pradesh - Section

Section 27 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(27)words and expressions, under-proprietor, sub-proprietor, revenue, mahal, [* * *] [The word 'Collector' omitted by U.P. Act No. 34 of 1974.], Assistant Collector, Assistant Collector in charge of sub-division, Commissioner, Board, Tahsildar and miner, not defined in this Act and used in the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901), shall have the meaning assigned to them in that Act;