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

State of Uttar Pradesh - Subsection

Section 2(viii) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(viii)"builder" means a society registered under the Co-operative Societies Act, 1912, or the local authority and includes such other person as the [State Government] [Substituted by A. 0, 1950 for (provincial Government).] may, by notification in the Gazette, declare in that behalf.