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

State of Uttar Pradesh - Subsection

Section 2(k) in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989

(k)["Town" means any area included in a city as defined in the Nagar Mahapalika Adhiniyam, 1959] [Now U.P. Municipal Corporation Act, 1959, by U.P. Act No. 12 of 1994.]or a municipality, cantonment, notified area or town area;