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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(23) in The U.P. General Clauses Act, 1904

(23)"immovable property" shall include land, benefits which arise on of land, and things attached to the earth, or permanent! fastened to anything attached to the earth, but shall not include standing timber, growing crops or grass;