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

State of Uttar Pradesh - Subsection

Section 2(8) in The U.P. Debt Redemption Act, 1940

(8)"land" means land in a mahal in [Uttar Pradesh] [Substituted by the A.O. 1950 for 'the United Provinces'.] but docs not include land occupied by buildings or appurtenant thereto or land within the limit of any municipality, cantonment or notified area;